Kerala High Court
Abdul Samad Panniyodan vs State Of Kerala on 30 December, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE JOBIN SEBASTIAN
TUESDAY, THE 30TH DAY OF DECEMBER 2025 / 9TH POUSHA, 1947
BAIL APPL. NO. 14624 OF 2025
CRIME NO.167/2025 OF AIR INTELLIGENCE UNIT, AIR CUSTOMS,
CIAL, NEDUMBASSERY, ERNAKULAM
PETITIONER/ACCUSED NO.1:
ABDUL SAMAD PANNIYODAN,AGED 25 YEARS
S/O ALI PANNIYODAN, PANNIYODAN HOUSE, KATTAYAD
P.O, VELLAMUNDA, WAYANAD DISTRICT., PIN - 670731
BY ADVS.
SRI.K.MOHAMMED RAFEEQ
SRI.P.M.MATHEW
SRI.BIBIN MATHEW
SMT.VISHNUMAYA ANANDAN
SRI.AMARNATH R LAL
SHRI.SANALDEV E.P.
SHRI.SONYMON ANTONY
SMT.SHIFANA M.
SHRI.ABHIJITH P.A.
RESPONDENTS/STATE AND COMPLAINANT:
1 STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,
HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM.,
PIN - 682031
2 INSPECTOR OF CUSTOMS (PREVENTIVE OFFICER), OFFICE
OF ADDITIONAL COMMISSIONER OF CUSTOMS, AIR
INTELLIGENCE UNIT, COCHIN INTERNATIONAL AIRPORT,
NEDUMBASSERY, CUSTOMS AIR INTELLIGENCE UNIT,
COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERY,
ERNAKULAM., PIN - 683585
BY ADV SRI.P.G.JAYASHANKAR
SRI RENJITH GEORGE SR PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
30.12.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:98909
B.A No.14624/2025 2
ORDER
This petition seeking regular bail has been filed by the first accused in O.S No. 167/2025 of Air Intelligence Unit, Cochin International Airport, registered alleging commission of offences punishable under Sections 20(b)(ii)(B), 23(b), 28, 29 r/w 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).
2. The prosecution alleges that on 03.11.2025, customs officers at Cochin International Airport intercepted the first accused and, upon inspection, found him in possession of 6.446 kg of ganja, intended for sale, in violation of the provisions of the NDPS Act, thereby committing the aforementioned offences.
3. I heard the learned counsels appearing for both sides and perused the available records.
4. The learned counsel for the petitioner submitted that the allegation levelled against the petitioner is baseless. The learned counsel urged that since the investigation in this case is practically over, further judicial incarceration of the petitioner is unwarranted. According to the learned counsel, the contraband allegedly seized from the possession of the petitioner falls within the category of intermediate quantity; therefore, 2025:KER:98909 B.A No.14624/2025 3 the rigour of Section 37 of the NDPS Act governing the grant of bail is not attracted in the present case. It is further contended that, considering the period of detention already undergone by the petitioner and the stage of the investigation, some leniency ought to be shown in the matter of bail.
5. Per contra, the learned Public Prosecutor opposed the bail application by highlighting the serious nature of the offence alleged against the petitioner.
6. The allegation that the petitioner possessed 6.446 kg of ganja for the purpose of sale, regardless of the prohibition contained under the NDPS Act, cannot be viewed lightly. A perusal of the records reveals that the accusation against the petitioner is prima facie well- founded. This is a case in which the petitioner was allegedly caught red- handed with the contraband by the customs officers on 03.11.2025 from Cochin International Airport. The petitioner has been under judicial custody from 04.11.2025 onwards. The investigation in this case appears to have progressed substantially. An in-depth investigation is imperative to unearth the details involved and to bring to light all those who are parties to the conspiracy hatched in the present case.
7. Anyhow, it is also pertinent to note that no criminal antecedents are pointed out against the petitioner. As already stated, the 2025:KER:98909 B.A No.14624/2025 4 petitioner has been under judicial custody since 04.11.2025. As evident from the records, as part of the investigation, the petitioner was interrogated and his statement has already been recorded under Section 67 of the NDPS Act. As the investigation has crossed its major and crucial part, further judicial incarceration of the petitioner would serve no purpose. Moreover, the quantity of ganja seized in this case is intermediate quantity. Therefore, the rigour contained under Section 37 of the NDPS Act for the grant of bail is not applicable in this case. Hence, having regard to the days of detention already undergone by the petitioner and the present stage of investigation, I am inclined to grant bail to the petitioner subject to the following conditions;
1. Petitioner shall execute a bond for Rs.1,00,000/- (Rupees One lakh only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional Court.
2. The petitioner shall appear before the Investigating Officer on every Monday between 10 a.m. and 11 a.m. for a period of three months or until the final report is filed, whichever occurs first.
3. The petitioner shall also appear before the investigating officer as and when required and shall co-operate with the 2025:KER:98909 B.A No.14624/2025 5 investigation.
4. The petitioner shall surrender his passport before the jurisdictional court within four days of his release from jail, and he shall not leave India without permission of the jurisdictional court.
5. Petitioner shall not commit any offence while on bail.
6. If the petitioner violates any of the above conditions, the investigating officer is at liberty to file an appropriate application for cancellation of bail before the jurisdictional court, and if such an application is filed, the jurisdictional court can pass appropriate orders irrespective of the fact that this order is passed by this Court.
Sd/-
JOBIN SEBASTIAN JUDGE vdv 2025:KER:98909 B.A No.14624/2025 6 APPENDIX OF BAIL APPL. NO. 14624 OF 2025 PETITIONER ANNEXURES Annexure-1 TRUE COPY OF THE OCCURRENCE REPORT IN OS NO.167/2025 OF AIR INTELLIGENCE UNIT, COCHIN INTERNATIONAL AIRPORT.
Annexure-2 TRUE COPY OF THE APPLICATION FOR REMAND AND THE ORDER OF MAGISTRATE.
Annexure-3 TRUE COPY OF THE ARREST MEMO.
Annexure-4 TRUE COPY OF THE INTIMATION OF ARREST .
Annexure-5 TRUE COPY OF BAIL ORDER DATED 10.12.2025
IN CRL. MC NO. 3554/2025 ON THE FILE OF
HONOURABLE DISTRICT AND SESSIONS COURT,
ERNAKULAM.