Jadheer Ahammed C vs State Of Kerala on 7 April, 2021

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Kerala High Court

Jadheer Ahammed C vs State Of Kerala on 7 April, 2021

Bench: Bechu Kurian Thomas

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                     Bail Appl..No.2433 OF 2021

   CRIME NO.1/2021 OF Mamala Excise Range Office , Ernakulam


PETITIONER/ ACCUSED :

               JADHEER AHAMMED C.,
               AGED 21 YEARS,
               CHALIL HOUSE, EPPIKKAD DESOM ,
               EDAPPATTA VILLAGE, PERINTHALMANNA TALUK
               MALAPPURAM DISTRICT - 679 326

               BY ADV. SRI.RENJITH RAJAPPAN

RESPONDENT :

               STATE OF KERALA,
               REPRESENTED BY PUBLIC PROSECUTOR,
               HIGH COURT OF KERALA, PIN - 682 031

               BY SENIOR PUBLIC PROSECUTOR SRI.SANTHOSH PETER


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION         ON
07.04.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl..No.2433 OF 2021

                                     2




                                  ORDER

Dated this the 7th day of April 2021 Petitioner is the sole accused in Crime No.1/2021 of the Excise Range Office, Mamala for the offences punishable under Sections 20(b)(ii)B read with Section 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985. He is in custody since 03.03.2021 and seeks bail.

2. Petitioner was arrested for illegal possession and transportation of 1.008 kgs.of ganja on 03.03.2021 and he has been in custody from the said day. The quantity seized from the petitioner is of an intermediary quantity and is above the small quantity by a small fraction.

3. Taking into consideration the circumstances arising in the case and also the fact that petitioner has been custody since 03.03.2021 , I am of the opinion that this is a fit case where petitioner can be enlarged on bail.

4. The application is allowed as under:

Petitioner is granted bail in Crime No.1/2021 of the Excise Range Office, Mamala and shall be released on executing bond for Rs.50,000/- (Rupees Fifty thousand only) with two solvent sureties Bail Appl..No.2433 OF 2021 3 each for the like sum to the satisfaction of the jurisdictional Magistrate and subject to the following conditions:

(a) One of the sureties shall be a close relative of the petitioners.

(b) Petitioner shall report to the investigating officer once every two weeks on Saturdays between 10.00 am and 12.00 pm until filing of the final report.

(c) Petitioner shall report to the investigating officer as and when required for interrogation.

(d) Petitioner shall not get involved in any offence during the period of this bail.

(e) Petitioner shall not intimidate or influence the witnesses.

(f) In case condition nos.(b) to (e) are violated, it is open to the investigating officer to file application before the learned Magistrate (until committal if any, and thereafter before the learned Sessions Judge, concerned) for cancellation of the bail granted hereby.

The Bail Application is allowed as above.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

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