Gopakumar vs State Of Kerala

Gopinath P., J

This is an application for regular bail.

The petitioner is the 5th accused in Crime No. 858 of 2021 of Aroor Police Station, Alappuzha District, alleging commission of the offence

punishable under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act.

The allegation against the petitioner is that the ganja recovered from accused nos. 1 to 3 were procured from Andhra Pradesh with the help of the

petitioner and thereby, he committed the offence under the aforesaid provisions of law.

The learned counsel for the petitioner submits that the petitioner was arrested on 20.12.2021 and he is completing 60 days in custody as on today. It

is submitted that without going into any other aspect, the petitioner is entitled to bail.

The learned Public Prosecutor confirms that final report has not been filed in the matter.

Taking into account the above, without going into any other aspect, this bail application is allowed, subject to conditions.

In the result, the bail application is allowed and it is directed that the petitioner shall be released on bail subject to the following conditions:

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

jurisdictional court;

(b)Petitioner shall appear before the investigating officer in Crime No. 858 of 2021 of Aroor Police Station, Alappuzha District,whenever called upon to do so;

(c) The petitioner shall not attempt to interfere with the investigation or to influence any witness in Crime No. 858 of 2021 of Aroor Police Station, Alappuzha District;

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

If any of the aforesaid conditions is violated, the investigating officer in Crime No. 858 of 2021 of Aroor Police Station, Alappuzha District, may file an

application before the jurisdictional court for cancellation of bail.