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Judgment
Petitioner herein is arrayed as the sole accused in Crime
No.84 of 2017 of Kottarakkara Excise Range for offence punishable
under section 55(i) of the Kerala Abkari Act.
According to the prosecution, on 21.05.2017 at
12.10p.m., petitioner was found in possession of 800ml of IMFL. He
was arrested on an allegation that it was meant for sale. Petitioner
herein is in custody since 21.05.2017 and seeks bail.
It is submitted by the learned Public Prosecutor that
petitioner is not involved in any other case. Substantial part of
investigation is over with the search and seizure. Having
considered these facts, 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.