MURUKAN S. O. MOKKAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.C.No. 455 of 2014 on the file of the I Additional Sessions Judge, Thrissur. He is accused of having committed offence punishable under Section 20 (b) (ii) (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) It is the case of the prosecution that the petitioner was found in possession of 1.25 Kgs of Ganja by the Excise Inspector on 21.11.2013 at 9.15 a.m., while he was dealing with the contraband inside the premises of the Taluk Hospital at Kunnamkulam.

(3.) The petitioner was arrested in connection with the aforesaid crime on the same day and he was released on bail on 12.12.2013. After being enlarged on bail, he absconded and remained at large till 22.3.2018, on which day he was arrested in connection with Crime No.2 of 2018 of the Anthikkad Excise Range for having possessed 4 Kgs of Ganja for the purpose of sale. His application for bail having been dismissed by the learned Sessions Judge, the petitioner has approached this Court.