RAJAMMA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, a lady, who is the sole accused in Cr.No.82/06 of Kattakkada Excise Range for offences punishable under sections 8(1) and 8(2) of the Abkari Act for allegedly having been found in possession of 5 liters of arrack on 2.11.2006 and who was arrested on the same day, seeks her enlargement on bail.

(2.) EVEN though the learned Public Prosecutor opposed the application submitting, inter alia, that the petitioner is an accused in four other cases involving similar offences, he fairly conceded that no final report has been filed in this case in spite of 60 days of judicial custody of the petitioner. If so, by virtue of the proviso to section 167 (2) Cr.P.C., the petitioner is entitled to bail as of right. Accordingly, the petitioner is directed to be released on bail on her executing a bond for Rs.35,000/- (Rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M., Kattakkada and subject to the following conditions: 1. The petitioner shall not influence or intimidate the prosecution witnesses nor shall she attempt to tamper with the evidence for the prosecution. 2. The petitioner shall not commit any offence while on bail. If the petitioner commits breach of any of the above conditions, the bail granted to her shall be liable to be cancelled. This application is allowed as above.