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Judgment
This is an application for bail moved by accused Nos.1,2,3 and 5 in Crime No.248/2021 of Thodupuzha Police Station.
The allegation in brief against the petitioners is that they were found in possession of different quantities of MDMA, while they were traveling in a
car. They were arrested along with the contrabands on 19.03.2021 and are in custody since then.
The learned counsel for the petitioners submits that the investigation is in progress. But the learned Senior Public Prosecutor has disputed the claim.
According to him, the investigation is still at preliminary stage and the petitioners may not be released on bail at this stage.
After hearing counsel on both sides and also considering the seriousness of the allegations against the petitioners, I am convinced that they cannot
be released on bail at this stage. Therefore, the application is liable to be dismissed.
Dismissed.