AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 141 wordsK. Haripal, J
The petitioner is the second accused in Crime No.23/2021 of the Excise Enforcement and Anti-Narcotic Special Squad, Palakkad, which is registered
after seizing 52 kg of ganja from the petitioner and another, who is arrayed as the first accused in the crime. The police has registered the case under
Section 20(b)(ii)(C), 29 and 63 of the Narcotic Drugs and Psychotropic Substances Act.
The learned counsel for the petitioner submits that the petitioner is in custody for the last 190 days, that the investigation is completed.
The learned Public Prosecutor has strongly opposed the application.
The offence under Section 29 of the Act is also alleged against the petitioner. Therefore, the embargo under Section 37 of the NDPS Act attracts.
Therefore, I am not inclined to grant bail to the petitioner.
This bail application is dismissed.