Dhandapani,S/O. Pazhaniswami vs State Of Kerala
2025 Latest Caselaw 12615 Ker

Kerala High Court

Dhandapani,S/O. Pazhaniswami vs State Of Kerala on 26 December, 2025

BA No.14830/2025               1                      2025:KER:98879


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

        THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

 FRIDAY, THE 26TH DAY OF DECEMBER 2025 / 5TH POUSHA, 1947

                  BAIL APPL. NO. 14830 OF 2025

 CRIME NO.271/2025 OF Agali Excise Range Office, Palakkad

AGAINST THE ORDER/JUDGMENT DATED 19.12.2025 IN CMP NO.1354

OF 2025 OF JUDICIAL MAGISTRATE OF FIRST CLASS, ATTAPADI

PETITIONER/S:

         DHANDAPANI
         AGED 42 YEARS
         S/O. PAZHANISWAMI, RESIDING AT 5/22A,
         UPPILIPALAYAM, COIMBATORE SOUTH-15, TAMIL NADU,
         PIN - 641015

         BY ADV SRI.BABU S. NAIR
RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY THE PUBLIC PROSECUTOR,
         HIGH COURT OF KERALA, ERNAKULAM, KOCHI,
         PIN - 682031

    2    THE EXCISE INSPECTOR
         EXCISE RANGE OFFICE, AGALI PALAKKAD DISTRICT,
         PIN - 678581


OTHER PRESENT:

         SR.PP- SMT.T.V.NEEMA


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
26.12.2025,     THE   COURT   ON   THE   SAME   DAY    DELIVERED   THE
FOLLOWING:
 BA No.14830/2025           2                  2025:KER:98879



                 M.B. SNEHALATHA, J.
              ----------------------------------------
                B.A. No. 14830 of 2025
              -----------------------------------------
      Dated this the 26th day of December, 2025

                        ORDER

This bail application is filed under Section 483

of Bharatiya Nagarik Suraksha Sanhita, 2023.

2. The petitioner is the accused in Crime

No.271/2025 of Agali Excise Range Office, Palakkad

registered against him for the offences punishable

under Sections 58 and 67B of the Kerala Abkari Act.

3. The prosecution case is that on

16.12.2025, at about 4.20 p.m., the accused was found

in possession of 18L of IMFL named Top Star Special

Brandy, IMFL (intended for sale only in State of Tamil

Nadu) which was found kept in a Wagon-R car bearing

Reg.No. TN-37-BT-2757. And thereby accused has

committed the alleged offences.

4. The learned Public Prosecutor opposed BA No.14830/2025 3 2025:KER:98879

the bail application.

5. Prima facie there are materials revealing

the involvement of the accused in the crime alleged.

The accused is in judicial custody from 16.12.2025.

Regard being had to the period of detention undergone

by him in judicial custody and the progress made in the

investigation, this Court is of the view that, further

detention of the accused is not necessitated and a fair

and full probe can be ensured by granting bail to the

petitioner with stringent conditions.

Accordingly, bail is granted to the petitioner

subject to the following conditions;

1. The Petitioner shall be released on bail on executing a bond for Rs.50,000/- (Rupees Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional Court.

2. The petitioner shall appear before the Investigating Officer on every Saturday in between 10 a.m. and 11.a.m. BA No.14830/2025 4 2025:KER:98879

for a period of two months or till Final Report is filed whichever is earlier.

3. The petitioner shall not influence or intimidate the witnesses.

4. The Petitioner shall not commit any offence while on bail.

5. If any of the above conditions are violated by the petitioner, the jurisdictional Court can cancel the bail in accordance to law.

Sd/-

M.B. SNEHALATHA

JUDGE

SLR BA No.14830/2025 5 2025:KER:98879

APPENDIX OF BAIL APPL. NO. 14830 OF 2025

PETITIONER ANNEXURES

Annexure A A TRUE COPY OF THE ORDER OF THE JUDICIAL FIRST-CLASS MAGISTRATE, ATTAPADY IN C.M.P.NO.1354/2025 DATED 19/12/2025