Kerala High Court
Devassia Yohannan vs State Of Kerala on 1 February, 2008
Author: R.Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 603 of 2008()
1. DEVASSIA YOHANNAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
2. EXCISE INSPECTOR,
For Petitioner :SRI.TITUS MANI
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice R.BASANT
Dated :01/02/2008
O R D E R
R.BASANT, J
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B.A.No.603 of 2008
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Dated this the 1st day of February, 2008
ORDER
Application for regular bail. Petitioner faces allegations under the Kerala Abkari Act. The petitioner was allegedly found to be in possession of 1.5 litres of arrack on 23.12.2007. He was arrested and continues in custody from that date. The learned Public Prosecutor submits that the petitioner has two other earlier cases under the Abkari Act also registered against him.
2. The learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that the petitioner can now be enlarged on bail subject to appropriate terms and conditions.
3. In the result, this application is allowed. The petitioner shall be released on bail on the following terms and conditions.
i) The petitioner shall execute a bond for Rs.50,000/-
(Rupees Fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the learned Magistrate;
ii) The petitioner shall make himself available for interrogation before the Investigating Officer between 10 a.m and 12 noon on all Mondays and Fridays for a period of one month and B.A.No.603 of 2008 2 thereafter as and when directed by the Investigating Officer in writing to do so.
4. Hand over a copy of this order to the learned counsel for the petitioner.
(R.BASANT, JUDGE) rtr/-