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Judgment
16 paragraphs · 280 wordsK.Haripal, J
Second accused in Crime No.447/2021 of Nemom Police Station has moved this Court seeking regular bail. The crime was registered on 28.3.2021
after seizing 23.45 kgs of ganja from the car bearing Regn.No.KL-19-B-7200 from Pravachambalam. It is alleged that on that day while the petitioner
and the first accused were moving in the said car, the Police intercepted them and found them transporting so much quantity of narcotic drug-ganja
and after seizing the same along with an amount of Rs.34,200/-, the crime was registered alleging offences under Sections 20(b)(ii)(C) of the Narcotic
Drugs and Psychotropic Substances Act,1985 (for short 'NDPS Act'). This is the second application for bail moved before this Court by the
petitioner/second accused.
I heard the learned counsel for the petitioner and also the learned Senior Public Prosecutor.
It has come out that on completion of investigation, charge sheet has already been laid on 20.09.2021. Considering the seriousness of the allegations
raised against the petitioner, since commercial quantity of ganja was found being transported by the petitioner and another, embargo under Section 37
of the NDPS Act is clearly attracted and this is not a fit case for releasing the petitioner on bail. In fact, all the contentions raised by the petitioner
were considered by this Court while rejecting the earlier application, B.A.No.4882/2021 and it is not necessary to reiterate the findings on those
contentions.
A final report has been laid and since the accused are in judicial custody, it is only in the fitness of things to direct the learned Special Judge to try
and dispose of the case at the earliest.
With this observation, the Bail Application is closed.