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Kerala High Court
Basheer vs State Of Kerala on 17 April, 2026
BAIL APPL. NO. 2094 OF 2026
1
2026:KER:32999
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE G.GIRISH
FRIDAY, THE 17TH DAY OF APRIL 2026 / 27TH CHAITHRA, 1948
BAIL APPL. NO. 2094 OF 2026
CRIME NO.145/2026 OF AGALI POLICE STATION, PALAKKAD
AGAINST THE ORDER DATED 04.04.2026 IN CRMP NO.1 OF 2026 OF
JUDICIAL MAGISTRATE OF FIRST CLASS, ATTAPADI
PETITIONERS/ACCUSED 1 & 2:
1 BASHEER
AGED 39 YEARS
S/O. SULAIMAN, PEEDIKAYIL HOUSE, THENKARA.P.O.,
ANAMOOLI, MANNARKKAD, PALAKKAD, PIN - 678 582
2 RAJESH
AGED 28 YEARS
S/O.PULIYAN, ANAMOOLI UNNATHI, THENKARA.P.O,
ANAMOOLI, MANNARKKAD, PIN - 678 582
BY ADV SRI.V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENT/COMPLAINANT & STATE:
STATE OF KERALA
REPRESENTED BY P UBLIC PROSECOTOR,
HIGH COURT OF KERALA,ERNAKULAM, PIN - 682 031
SRI.RENJITH GEORGE, SR.PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
17.04.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
BAIL APPL. NO. 2094 OF 2026
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2026:KER:32999
G.GIRISH.J
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Bail Appl. No.2094 of 2026
---------------------------------------------
dated this the 17th day of April, 2026
ORDER
Heard the learned counsel for the petitioners and
the learned Public Prosecutor representing the State of
Kerala.
2. The allegation against the petitioners is that on
31.03.2026 at 9.30 am, the petitioners were found in
possession of 40 litres of Indian Made Foreign Liquor for the
purpose of sale while travelling in a motor bike in a public
road.
3. The petitioners are in custody since 31.03.2026.
The learned counsel for the petitioners would submit that the
aforesaid Foreign Liquor was meant to be used for
celebration of a house warming, and that there was
absolutely no intention for the petitioners to sell the
aforesaid contraband item.
BAIL APPL. NO. 2094 OF 2026
2026:KER:32999
4. The learned Public Prosecutor submitted that as
per the instructions received, the petitioners are having no
criminal antecedents.
5. Having regard to the facts and circumstances of
the case, and also the period of custody of the petitioners
since 31.03.2026, I am of the view that the petitioners are
entitled to be released on bail since their prolonged
detention in the prison is not required for any purpose
relating to the investigation.
6. In the result, the application stands allowed as
follows:
1. The petitioners are ordered to be released on bail
on their execution of bond for Rs.1 Lakh (Rupees
one lakh only) with two solvent sureties each for
the like amount before the Jurisdictional Court.
2. The petitioners shall not involve in any offence
during the period of bail.
3. The petitioners shall not try to influence or
intimidate the witnesses or to tamper evidence.
BAIL APPL. NO. 2094 OF 2026
2026:KER:32999
4. The petitioners shall not leave the State of Kerala
without getting permission from the Jurisdictional
Court.
5. In the event of violation of any of the aforesaid
conditions, the Jurisdictional Court will be
empowered to cancel the bail without seeking
further orders from this Court.
Sd/-
G.GIRISH
JUDGE
sn
BAIL APPL. NO. 2094 OF 2026
2026:KER:32999
APPENDIX OF BAIL APPL. NO. 2094 OF 2026
PETITIONERS' ANNEXURES
Annexure 1 TRUE COPY OF THE ORDER IN CRL.M.P.NO.1/2026
OF THE COURT OF THE JUDICIAL FIRST-CLASS
MAGISTRATE, ATTAPPADY DATED 04.04.2026
