P. Bhavadasan, J.
1. This is a petition filed under Section 439 of Criminal Procedure Code seeking bail.
2. Petitioner is accused in Crime No. 12/2009 of Nileshwar Excise Range for the offences punishable under Section 8(1) and (2) of the Abkari Act.
3. The facts are stated in the order of the court below, which is appended to this petition. Considering the quantity involved and also the fact that a good part of the investigation is over, bail needs to be granted.
The application is allowed as follows:
1) Petitioner shall be released on bail on her executing a bond for Rs. 10,000/- (Rupees Ten thousand only) with two solvent sureties for the like sum each to the satisfaction of JFCM concerned.
2) Petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.
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K. Jayakumar v. State Of Kerala
K. Jayakumar v. State Of Kerala
(High Court Of Kerala)
Bail Application No. 1872 Of 2009 | 15-04-2009
Advocate List
- For Petitioner : T. Sudhamani, Adv.
- For Respondent : Public Prosecutor
Bench
- HON'BLE JUSTICE P. BHAVADASAN, J.
Eq Citations
- LQ/KerHC/2009/421
Head Note
Excise — Bail — Grant of bail — Quantity of liquor involved — Abkari Act, 1965 — Ss. 8(1) and (2) — Bail granted — Petitioner accused in Crime No. 12/2009 of Nileshwar Excise Range for offences punishable under Ss. 8(1) and (2) of the Abkari Act — Facts stated in order of court below — Considering quantity involved and also fact that good part of investigation was over, bail needs to be granted
