Muhammed Irshad vs State Of Kerala

Mohammed Nias C.P, J.

This is an application for regular bail filed by the petitioner under Section 439 of the Code of Criminal Procedure.

The petitioner is the third accused in Crime No. 600/2023 of Vidyanagar Police Station for having committed offences punishable under Sections 20(b) of the Narcotic Drugs and Psychotropic Substances Act.

The allegation against the petitioner is that, on 12.09.2023 at about 5.00 p.m. at Paduvadukkam, while the respondent was conducting vehicle checking, the petitioner, along with accused Nos.1 and 2 came in a car bearing registration No.KL14T 5857, and on search, 3.99 grams of MDMA was found in their possession. The petitioner, along with the other accused, has committed the aforesaid offence.

The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the accused is in custody from 12.09.2023, and continued custody of the petitioner is unnecessary.

The learned public prosecutor opposed the petition.

After considering the rival submissions and taking into account the quantity of the contraband involved, the fact that the petitioner has been in custody since 12.09.2023 and also since there is no apprehension raised by the prosecution that if released on bail, the petitioner is likely to abscond, I hold that bail can be granted to the petitioner. It is also to be noted that no other criminal antecedents have been reported against the petitioner.

Accordingly, this application is allowed, and the petitioner is granted bail subject to the following conditions:-

(i) The petitioner shall be released on bail on executing a bond for Rs.50,000/- (Rupees fifty thousand only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional Court;

(ii) The petitioner shall report before the Investigating Officer every Saturday between 9 a.m. and 10 a.m. till the final report is laid;

(iii) The petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses;

(iv) The petitioner shall not be involved in any other crime while on bail.

(v) The petitioner shall surrender his passport, if any, within seven days from the date of his release before the Court concerned, and if the release of the passport is required at a later period, the petitioner shall be at liberty to move an appropriate application for the same before the court having jurisdiction. If he has no passport, he shall file an affidavit to that effect before the court concerned on the date of execution of the bond or within three days thereafter.

(vi) The petitioner shall furnish his present address along with the mobile phone number to the court concerned as well as to the Investigating Officer.

(vii) If any of the conditions are violated, the court concerned will be empowered to take steps for cancellation of bail as per law.