SARASA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the accused in Cr.2/06 of Kayamkulam Excise Range for offences punishable under Sections 8(1) and 8(2) and 55(a) of the Abkari Act for having been found in possession of one litre of illicit arrack on 3.1.2006, seeks her enlargement on bail. The petitioner surrendered on 22.1.2007.

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

(3.) Having regard to the nature of the offences, 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 with effect from 19.2.2007.. Accordingly, the petitioner is directed to be released on bail with effect from 19.2.2007 on her 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., Kayamkulam and subject to the following conditions: 1. The petitioner shall make herself available for interrogation as and when required by the Police. B.A.NO.592/07 Page numbers 2. The petitioner shall not influence or intimidate the prosecution witnesses nor shall she attempt to tamper with the evidence for the prosecution. 4. 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.