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Judgment
10 paragraphs · 193 wordsThe applicant is the sole accused in Crime No.822 of 2020 of Ottapalam Police Station, Palakkad, for having allegedly committed offences
punishable under Section 20(b)(ii)C of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the “NDPS Actâ€). The prosecution
case, in brief, is this:
On 08.07.2020 at around 1.20 PM, the Police party conducted a search in House No.XIII/247 and seized 42.600 Kgs of ganja, which was kept
concealed under a bed. The applicant was arrested and remanded to judicial custody. The applicant prays that he is innocent and the allegations are
not true and that he has been in custody for fairly long time. And, therefore, he may be granted bail.
Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The applicant was found to be in possession of
commercial quantity of ganja. Under the circumstances, the embargo under Section 37 of the NDPS Act, clearly prohibits this Court from entertaining
the application for bail. The applicant can apply for statutory bail in case, the final report is not filed within the stipulated time.
With these observations, the application for bail is dismissed.