Kerala High Court
Ram Naik vs State Of Kerala on 21 October, 2025
Author: K. Babu
Bench: K. Babu
B.A.No.12487 of 2025 1
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
TUESDAY, THE 21ST DAY OF OCTOBER 2025 / 29TH ASWINA, 1947
BAIL APPL. NO. 12487 OF 2025
CRIME NO.135/2025 OF Ernakulam Excise Range Office, Ernakulam
PETITIONER/ACCUSED:
RAM NAIK, AGED 38 YEARS
S/O. HINAN NAIK, GORAMPUR, SIDHAPUR,
ODISHA, PIN - 761109
BY ADVS.
SMT.ANUPAMA SUBRAMANIAN
SRI.K.R.SRIPATHI
RESPONDENT/STATE/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN - 682031
BY SRI.G.SUDHEER, PP
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
21.10.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
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K.BABU, J.
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B.A.No.12487 of 2025
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Dated this the 21st day of October, 2025
ORDER
This bail application is filed under section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
2. The petitioner is the sole accused in Crime No.135 of 2025 of the Ernakulam Excise Range Office. The offence alleged against the petitioner is punishable under Section 22(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [for brevity, 'NDPS Act'].
3. The prosecution case is that on 04.09.2025 at 12.30 p.m., the accused was found in possession of 1.237 grams of ganja near Puthukkalavattom Temple, Ernakulam.
4. The petitioner was arrested on 04.09.2025 and he has been in judicial custody since then.
5. Heard the learned Counsel for the petitioner and the learned Senior Public Prosecutor. B.A.No.12487 of 2025 3
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6. The learned counsel for the petitioner submitted that the petitioner is innocent of the allegations levelled against him.
7. The learned Public Prosecutor opposed the bail plea of the petitioner.
8. Having regard to the nature of the offence alleged against the petitioner, the quantity of contraband seized, the stage of the investigation and the tenure of judicial custody undergone by the petitioner, I am of the view that the petitioner is entitled to be released on bail on conditions.
9. In the result, the Bail Application is allowed as follows:
(a) The petitioner is ordered to be released on bail on his executing bond for Rs.50,000/ (Rupees Fifty Thousand Only) with two solvent sureties each for the like sum to the satisfaction of the jurisdictional court.
(b) The petitioner shall appear before the Investigating Officer on all Mondays and Fridays between 10 A.M. and 11 A.M. for a period of three months or till the final report is filed, whichever is B.A.No.12487 of 2025 4 2025:KER:77975 earlier.
(c) The petitioner shall not try to influence the prosecution witnesses or attempt to tamper with the evidence.
(d) The petitioner shall not commit any other offence while on bail.
(e) The petitioner shall not leave the State of Kerala without the permission of the jurisdictional Court.
(f) If any of the bail conditions are violated by the petitioner, the jurisdictional court will be at liberty to cancel the bail, in accordance with law.
Sd/-
K.BABU, JUDGE sp/21/10/2025 B.A.No.12487 of 2025 5 2025:KER:77975 APPENDIX OF BAIL APPL. 12487/2025 PETITIONER ANNEXURES Annexure A A TRUE COPY OF THE REPORT FILED BY THE INVESTIGATING OFFICER IN CRIME NO. 135 OF 2025 OF ERNAKULAM EXCISE RANGE POLICE STATION