Reji @ Kannan vs State Of Kerala on 4 April, 2011

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Kerala High Court

Reji @ Kannan vs State Of Kerala on 4 April, 2011

Bench: V.Ramkumar

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Bail Appl..No. 2547 of 2011()


1. REJI @ KANNAN, S/O.SANNI,
                      ...  Petitioner

                        Vs



1. STATE OF KERALA,
                       ...       Respondent

                For Petitioner  :SRI.M.R.SARIN

                For Respondent  : No Appearance

The Hon'ble MR. Justice V.RAMKUMAR

 Dated :04/04/2011

 O R D E R
                          V. RAMKUMAR, J.
           --------------------------------------------------------
               Bail Application No. 2547 of 2011
          ---------------------------------------------------------
              Dated this the 4th day of April, 2011.

                                  ORDER

In this Petition filed under Section 439 Cr.P.C., the petitioner who is the 2nd accused in Crime No. 106 of 2007 of Aryanadu Excise Range for offences punishable under Sections 8(1), (2) and 55(g) of the Abkari Act for having been found in possession of 75 litres of wash and 15 litres of arrack, seeks his enlargement on bail. Petitioner surrendered on 14.03.2011.

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. Accordingly, the petitioner is directed to be released on bail with effect from 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 Judicial First Class Magistrate, Kattakada and subject to the following conditions: -

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.

B.A. No.2547/2011 -:2:-

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 not establish any contact with any of the witnesses or accused in the case.

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

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

6. 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 4th day of April, 2011.

sd/- V.RAMKUMAR, JUDGE.

rv //True Copy// P.A to Judge.

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