Kerala High Court
Sudheep.M vs State Of Kerala on 12 November, 2018
Author: Mary Joseph
Bench: Mary Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
MONDAY ,THE 12TH DAY OF NOVEMBER 2018 / 21ST KARTHIKA, 1940
Bail Appl..No. 7585 of 2018
CRIME NO. 39/2018 OF Mananthavady Excise Range Office, Wayanad
PETITIONER/ACCUSED :
SUDHEEP.M.,
AGED 33 YEARS
S/O RATNA KUMAR, MANIKKOTH HOUSE, HOUSE NO.
792(37/849), KALOOR THAZHAM PARAMBA BHAGAM, PUTHIYARA
DESOM, KASABA VILLAGE, KOZHIKODE DISTRICT.
BY ADVS.
SRI.S.SANAL KUMAR
SMT.BHAVANA VELAYUDHAN
RESPONDENT/COMPLAINANT:
STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
KERALA, ERNAKULAM, KOCHI - 682 031.
OTHER PRESENT:
PP. SRI. S. SAJJU
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON 12.11.2018,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Bail Appl..No. 7585 of 2018
2
JUDGMENT
This is the third application seeking regular bail. The petitioner was involved in Crime No.39/2018 of Excise Range Office, Mananthavady registered for the offences punishable under Section 8(c) read with 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').
2. The petitioner was found in possession of 600 capsules of Pyeevon Spas Plus and 96 Capsules of Spasmo-Proxyvon Plus containing Tramadol, a psychotropic substance without any authority in a Karnataka State Transport Corporation Bus at Tholpetti Excise Check Post in Thirunelli Village, Mananthavady Taluk. The petitioner was arrested from the spot and was remanded to judicial custody. The investigation is on its move and not yet completed. The statutory period is not yet over. Being commercial quantity, bar under Section 37 of the NDPS Act is very well applicable in the case on hand. In view of the bar, I am declined to grant bail to the petitioner at this point of time. In the result, this application stands dismissed.
Sd/-
MARY JOSEPH JUDGE ttb