Ajayan vs State Of Kerala on 11 April, 2011

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Kerala High Court

Ajayan vs State Of Kerala on 11 April, 2011

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 2879 of 2011()


1. AJAYAN, S/O.SOMAN,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA,
                       ...       Respondent

                For Petitioner  :SRI.S.RAJEEV

                For Respondent  : No Appearance

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :11/04/2011

 O R D E R
                       V. RAMKUMAR, J.
                      - - - - - - - - - - - - - - - - -
               Bail Application No. 2879 of 2011
                       - - - - - - - - - - - - - - - -
                      DATED: 11-04-2011

                              O R D E R

In this Petition filed under Sec. 439 Cr.P.C. the petitioner who is the sole accused in Crime No. 352 of 2011 of Pathanapuram Police Station, Kollam District for offences punishable under Sections 55 (a) & (i) of the Abkari Act for having been found in possession of 11 bottles of 375 ml. each IMFL, seeks his enlargement on bail. Petitioner was arrested on 25-03-2011.

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 undergone by 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 w.e.f. 20-04-2011 on his executing a bond for ` 35,000/- (Rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the Magistrate concerned and subject to the following conditions: -

Bail Application No. 2879 of 2011 -:2:-

1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays till the filing of the final report.

2. The petitioner shall not directly or indirectly make any inducement, threat or promise to any person who is acquainted with the facts of the case so as to dissuade him or her from disclosing any information to the Court or to the police.

3. The petitioner shall make himself available for interrogation as and when required by the police at any time till the filing of the final report.

4. The petitioner shall not establish any contact with any of the witnesses or accused in the case.

5. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.

6. The petitioner shall not commit any offence while on bail.

7. The petitioner shall notify his place of residence before executing the bail bond.

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.

Dated this the 11th day of April, 2011.

V.RAMKUMAR, JUDGE.

ani/

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