Madras High Court
Abhinand vs State Through The Inspector Of Police on 6 October, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
CRL.O.P.(MD)No.10186 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.10.2020
CORAM:
THE HON'BLE MR.JUSTICE G.R.SWAMINATHAN
CRL.O.P.(MD)No.10186 of 2020
Abhinand ... Petitioner
-vs-
State through The Inspector of Police,
Kodaikanal Police Station,
Dindigul.
Crime No.350 of 2019. ... Respondent
Prayer: Criminal Original petition is filed under Section 482 of Criminal
Procedure Code, to enlarge the petitioner on bail in Crime No.350 of
2019 on the file of the Kodaikanal Police Station to the satisfaction of the
Special District and Sessions Judge for E.C and NDPS Act cases,
Madurai.
For Petitioner : Mr.Gomathi Panchatchrem
For Respondents : Mr.S.Chandrasekar,
Additional Public Prosecutor.
ORDER
Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent. 1/4 http://www.judis.nic.in CRL.O.P.(MD)No.10186 2020
2.The petitioner was arrested on 23.10.2019 for possessing 0.631 milligrams of Lysergide (LSD) Stamps. This is obviously a commercial quantity. Therefore, the petitioner has to necessarily satisfy the requirements set out in Section 37 of NDPS Act, 1985, for coming out on bail. The petitioner is unable to convince this Court on that score. At the same time, I cannot lose sight of the fact that the petitioner is in jail for more than 330 days, final report has been filed and it has been taken on file in C.C.No.117 of 2020, on the file of the Special Court, for NDPS Cases, Madurai.
3. It is seen that there are six witnesses to be examined. All of them are official witnesses. L.W.1, L.W.2, L.W.3 and L.W.6 are from the police department. L.W.4 is from the Court. L.W.5 alone is Scientific Officer from Chennai. Therefore, there should not be any difficulty in expediting the trial.
4.The learned Additional Public Prosecutor, on instructions, states that the entire process will be commenced within a period of three months.
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5.Taking note of the said submission, I direct the trial Court to conclude the case on merits and in accordance with law within a period of three months from the date of receipt of a copy of this order. The bail petition is dismissed with the aforesaid direction.
06.10.2020 Index :Yes/No Internet : Yes/No das Note: 1.Issue order copy within one day after the same received by the Court Officers Section.
2.In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. To
1.The Inspector of Police, Kodaikanal Police Station, Dindigul.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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das CRL.O.P.(MD)No.10186 of 2020 06.10.2020 4/4 http://www.judis.nic.in