Ravi vs State Of Kerala
2021 Latest Caselaw 19134 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE SHIRCY V.
    MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
                      BAIL APPL. NO. 6835 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CRMC 1254/2021 OF SESSIONS JUDGE,
                                 THRISSUR
PETITIONER/ACCUSED:

            RAVI
            AGED 47 YEARS
            S/O. RAGHAVAN, PULIKKUNNATH KOTHOTTIL HOUSE,
            IRIPPAMKUNNU DESOM, PUTHURUTHY VILLAGE,
            THALAPPILLY TALUK, THRISSUR - 680623.

            BY ADVS.
            C.A.CHACKO
            C.M.CHARISMA



RESPONDENT/COMPLAINANT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA, ERNAKULAM - 682 031.



            MANU.P.G- SR.P.P


     THIS   BAIL   APPLICATION   HAVING     COME   UP   FOR   ADMISSION   ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 6835 OF 2021

                                       2

                                  ORDER

Application for regular bail.

The petitioner, the accused in Crime No.64/2021 of

Wadakkanchery Excise Range, Thrissur District registered for the

offences punishable under Sections 8(1) and (2) and 55 (g) of the

Kerala Abkari Act, has moved this application for his release on bail.

2. The petitioner has been in custody since 11.08.2021.

3. The prosecution allegation is that on 11.08.2021 at

about 6.00 p.m, this petitioner was found in possession of 5 litres

of illicit arrack and 50 litres of Wash kept in the cattle shed

attached to his house, in contravention of the provisions of the

Abkari Act and thereby committed the aforesaid offences.

4. According to the learned Public Prosecutor, this

petitioner has no criminal antecedents and now the investigation of

the case has progressed considerably.

5. Having regard to the nature of the accusation levelled

against the petitioner, the stage of investigation as well the period

of detention undergone by him in custody, I find that he can be

released on bail subject to the following conditions: BAIL APPL. NO. 6835 OF 2021

(i) The petitioner shall be released on bail on his

executing a bond for a sum of Rs.50,000/- (Rupees

fifty thousand only) with two solvent sureties for the

like sum each to the satisfaction of the court having

jurisdiction.

(ii) The petitioner shall appear before the Investigating

Officer for interrogation as and when required by him,

in writing.

(iii) The petitioner shall not directly or indirectly, make

any inducement, threat or promise to any person

acquainted with the facts of the case so as to dissuade

him from disclosing such facts to the court or to any

police officer or tamper with the evidence.

(iv) The petitioner shall not commit any offence while

on bail.

In case of violation of any of the above conditions, the learned

Magistrate is empowered to cancel the bail in accordance with the

law.

Sd/-

SHIRCY V.

JUDGE

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