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Adil Rahman vs State Of Kerala

High Court Of Kerala · Decided on 28 November 2022 · Citation: (2022) 11 KL CK 0306

HON’BLE JUDGES
Viju Abraham, J
ACTS & SECTIONS REFERRED
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 22(b), 29
RESULT
Dismissed
CASE NUMBER
Bail Application No. 9217 Of 2022
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Judgment

14 paragraphs · 332 words

Viju Abraham, J

1.

This is an application for regular bail.

2.

Petitioner is the 3rd accused in Crime No.579 of 2022 of Thamarassery Police Station, Kozhikode District registered alleging commission of offence punishable under Section 22(b) r/w Section 29 of NDPS Act.

3.

The prosecution allegation is that, on 03.10.2022 at about 4.20 pm, the petitioner and other two accused persons were found in possesssion of 5.130 grams of Methamphetamine in Room No.101 of Biladi Suits Lodge at Thamarassery.

4.

Petitioner submits that he was arrested on 03.10.2022 and that he has been falsely implicated in the above said crime and further that he has no other criminal antecedents

5.

Heard the learned counsel for the petitioner and the learned Public Prosecutor.

6.

The learned Public Prosecutor opposed the application for bail, but submitted that he has no other criminal antecedents.

7.

Considering the fact that the petitioner is in custody from 03.10.2022 onwards, and he has no other criminal antecedents, I am inclined to grant bail to the petitioner and it is ordered that the petitioner shall be released on bail on the following stringent conditions:

(i) The petitioner shall execute bond for a sum of Rs.50,000/- (Rupees fifty thousand only  of Tha) with two solvent sureties each for the like-sum to the satisfaction of the jurisdictional court;

(ii) Petitioner shall appear before the investigating officer in Crime No.579 of 2022marassery Police Station on every Saturday at 11.00 am, until filing of the final report;

(iii) The petitioner shall not attempt to interfere with the investigation or to influence any witness in the above said crime;

(iv) The petitioner shall not leave the State of Kerala without obtaining the permission of the jurisdictional Court.

(v) The petitioner shall not involve in any other crime while on bail.

If any of the aforesaid conditions are violated, the investigating officer in Crime No. 579 of 2022 of Thamarassery Police Station may file an application before the jurisdictional court, for cancellation of bail.