Kerala High Court
Muhammed Ashik vs State Of Kerala on 30 June, 2017
Author: Sunil Thomas
Bench: Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
FRIDAY, THE 30TH DAY OF JUNE 2017/9TH ASHADHA, 1939
Bail Appl..No. 4516 of 2017 ()
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CRIME NO.922/2017 OF THENMALA POLICE STATION, KOLLAM DISTRICT.
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PETITIONERS/ACCUSED 1 & 2:
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1. MUHAMMED ASHIK,AGED 21 YEARS,
S/O.S.M.SIKKANTHAR, DOOR NO.13/72,
SKP STREET, THENKASI POST,
THENKASI TALUK, THIRUNELVELI DISTRICT,
TAMILNADU.
2. BASHEER AHAMMED,
S/O.SHAIK DEEPAN SAHIB, AGED 58 YEARS,
PULIKUTTY VINAYAKA THERUVIL,
THENKASI POST, THENKASI TALUK,
THIRUNELVELI DISTRICT, TAMILNADU.
BY ADVS.SRI.K.SIJU
SMT.S.SEETHA
RESPONDENT/STATE:
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STATE OF KERALA,
THROUGH THE SUB INSPECTOR OF POLICE,
THENMALA POLICE STATION,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA AT ERNAKULAM
BY PUBLIC PROSECUTOR SRI.S.SAJJU
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION
ON 30-06-2017, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
mbr/
SUNIL THOMAS, J.
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Bail Application No.4516 of 2017
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Dated this the 30th day of June, 2017
ORDER
The petitioners herein were arrested on 18.06.2017 at 3.20 pm when they were found traveling in a vehicle. It was alleged that the petitioners were in possession of 4.5 liters of Indian Made Foreign Liquor intended for sale in Karnataka only. Alleging that it was meant for sale, they were arrested and crime was registered as Crime No.922/2017 of Thenmala Police Station for offences punishable under Sections 55(a) & 58 of Kerala Abkari Act. They seek bail.
2. It appears that the petitioners are not involved in any other crime. Considering the fact that substantial part of the investigation is over with search and seizure, I am inclined to grant bail to them on the following conditions :-
(i) Petitioners shall execute a bond for a sum of Rs.40,000/- (Rupees forty thousand only) with two sureties for the like sum Bail Application No.4516 of 2017 -2- each to the satisfaction of the jurisdictional Court.
(ii) They shall appear before the investigating officer as and when called for.
(iii) They shall not threaten, coerce or intimidate the defacto complainant and the witnesses nor shall they interfere in the process of investigation.
(iv) They shall not get involved in any other identical offences.
Bail application is allowed as above.
Sd/-
SUNIL THOMAS,
JUDGE
VS /TRUE COPY/
PA TO JUDGE