M. KARUPPASAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.P.C.

(2.) The prosecution case, in brief, is that on 13.08.2020, the officials at the Aryankavu Excise Check Post intercepted a lorry bearing Reg. No. TN 92/C/37/36 which was being driven by the 1st accused. On examination of the vehicle, 864 tablets of Spasmoproxyvon, a psychotropic substance containing Tramadol was seized from the 1st accused and he was arrested immediately and the crime registered. During his interrogation, he revealed the involvement of the applicant and the other accused, and other investigation. The applicant was arrested on 17.09.2020 and remanded to judicial custody. He had applied for bail before the Sessions court, Kollam and the same was dismissed by that court vide Annexure A1 order. He has therefore approached this Court for indulgence.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor.