Kerala High Court
Shine Joseph vs State Of Kerala on 20 October, 2010
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Bail Appl..No. 6209 of 2010()
1. SHINE JOSEPH, S/O. JOSEPH,
... Petitioner
Vs
1. STATE OF KERALA, REP. BY
... Respondent
For Petitioner :SRI.S.RAJEEV
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :20/10/2010
O R D E R
V. RAMKUMAR, J.
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Bail Application No.6209 of 2010
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DATED: 20.10.2010
O R D E R
In this Petition filed under Sec. Cr.P.C. the petitioner, who is the 3rd accused in Crime No.9 of 2009 of Excise Enforcement and Anti-Narcotic Special Squad, Kottayam for offences punishable under Sections 20(b)(ii)(C) of the N.D.P.S. Act for allegedly having been found in possession of 91.5 Kilogram of ganja, seeks bail.
2. The learned Public Prosecutor opposed the application.
3. I am not satisfied that both the grounds enumerated under sec.37(1)(b)(ii) of the N.D.P.S. Act are present in this case so as to justify release of the petitioner. This Application is, accordingly, dismissed.
V.RAMKUMAR, JUDGE.
sj