Kerala High Court
K.V.Dineshan vs State Of Kerala on 7 December, 2007
Author: R. Basant
Bench: R.Basant
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl No. 7530 of 2007()
1. K.V.DINESHAN, S/O UDAYAN,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY THE
... Respondent
2. EXCISE INSPECTOR,
For Petitioner :SRI.K.B.GANGESH
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice R.BASANT
Dated :07/12/2007
O R D E R
R. BASANT, J.
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B.A. No. 7530 OF 2007
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Dated this the 7th day of December, 2007
O R D E R
Application for regular bail. The petitioner faces allegations under the Kerala Abkari Act. The petitioner was allegedly found to be in possession of 24 x 750(18 litres) of IMFL which was not expected to be sold in Kerala. The petitioner was arrested on 8.11.07 and continues in custody from that date. He has no history of any criminal antecedents, submits the learned Public Prosecutor.
2. The learned counsel for the petitioner prays, the learned Public Prosecutor does not oppose the said prayer and I am satisfied that regular bail can be granted to the petitioner subject to appropriate conditions.
3. In the result, this petition is allowed. The petitioner shall be enlarged on bail on the following terms and conditions:
i) He 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.BA.7530/07 : 2 :
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 two months and thereafter as and when directed by the investigating officer in writing to do so.
(R.BASANT, JUDGE) aks