SUBI K. SUDHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER , who is the 4th accused in Crime No. 382/2008 of Munnar Police Station for an offence punishable under Section 20(b)(ii)(B) of the NDPS Act, seeks his enlargement on bail.

(2.) THE learned Public Prosecutor on instructions submitted that no final report has been filed even after 60 days of judicial custody of the petitioner. If so, by virtue of the proviso to Section 167(2) Cr.P.C. the petitioner is entitled to be released on bail as of right.

(3.) PETITIONER shall not commit any offence while on bail.