Kerala High Court
S.Balakrishna Rai vs State Of Kerala on 14 October, 2010
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 6384 of 2010()
1. S.BALAKRISHNA RAI,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY
... Respondent
For Petitioner :SRI.M.RAMESH CHANDER
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :14/10/2010
O R D E R
V.RAMKUMAR, J.
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Bail Application No.6384 of 2010
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Dated this the 14th day of October, 2010
ORDER
In this petition filed under Section 439 Cr.P.C. the petitioner who is the sole accused in Crime No.23 of 2010 of Badiadka Excise Range for an offence punishable under Section 55(a) of the Abkari Act for having been found in possession of 6.3 litres of Indian Made Foreign Liquor, seeks his enlargement on bail. The petitioner was arrested on 24/9/2010.
2. I heard the learned counsel for the petitioner and the learned Public Prosecutor.
3. Having regard to the nature of the offence, 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 28/10/2010 on his executing a bond for Rs.35,000/- (Rupees thirty five thousand only) with two solvent sureties each for the like amount to the satisfaction of the Judicial Magistrate of the First Class-I, Kasaragod and subject to the following conditions: - Bail Appln.No.6384/2010 : 2 :
1. The petitioner shall report before the Investigating Officer between 9 a.m. and 11 a.m. on all Wednesdays.
2. The petitioner shall make himself available for interrogation as and when required by the police till the filing of the final report.
3. The petitioner shall not influence or intimidate the prosecution witnesses nor shall he 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 him shall be liable to be cancelled.
This application is allowed as above.
V.RAMKUMAR, JUDGE skj