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Judgment
Petitioner herein is the first accused in Crime No.38 of
2016 of Kottarakkara Excise Range for offence punishable under
section 55(i) of the Kerala Abkari Act.
It is alleged by the prosecution that on 23.03.2016 at
6.30p.m., accused was in possession of 700 ml of foreign liquor. It
was alleged that it was meant for sale. Three other accused were
also apprehended for offence punishable under section 15(c) of the
Abkari Act. Petitioner herein is in custody since that date. He
seeks bail.
The substantial part of investigation is over with the
search and seizure. It is stated by the learned Public Prosecutor
that the petitioner herein is not involved in any other case. Having
considered this, I am inclined to grant bail to the petitioner herein
subject to the following conditions.
(i) Petitioner shall execute a bond for a
sum of Rs.40,000/- (Rupees forty thousand only)
with two sureties for the like sum each to the
satisfaction of the jurisdictional Court.
(ii) He shall not threaten, coerce or
intimidate the de facto complainant and the
witnesses nor shall he interfere in the process of
investigation.
(iii) He shall not get involved in any other
identical offences.
The bail application is allowed as above.