C THAMBAN KRISHNAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.5/2007of Vellarikundu Police Station for an offence punishable under Sec.55(a) of the Abkari Act for allegedly having been found in possession of 9 bottles each containing 375 ml. of IMFL, seeks his enlargement on bail. He was arrested on 10.1.2007.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the offence, the duration of judicial custody of the petitioner and the other circumstances of the case etc., I am inclined to grant bail to the petitioner from a future date. Accordingly, the petitioner is directed to be released on bail with effect from 5.2.2007 on his executing a bond for Rs. 20,000/- (Rupees twenty thousand only) with two solvent sureties each for the like amount to the satisfaction of the J.F.C.M.-II, Hosdurg, and subject to the following conditions:- 1. Petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays. 2. Petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution. Bail A.No.562/07. -:2:- 3. Petitioner shall not commit any offence while on bail. If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled. This application is allowed as above.