HIRATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Bail Application is filed by the first accused in Crime No.153 of 2019 of the Valappad Police Station which is now pending as S.C. No.393 of 2019 before the Additional Sessions Court, Thrissur.

(2.) The above crime is registered against the petitioner and another alleging offence punishable under Section 20(b)(ii) B of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act ). The allegations against the petitioner and the other accused is that they were found in possession of 2.085 Kg of Ganja in a motor cycle on 23.3.2019. The petitioner was arrested on 23.03.2019. The second accused in this case was released on bail by the Sessions Court, Thrissur as per the order dated 30.05.2019 in Crl.M.C. No.897 of 2019. The Sessions Court granted bail to the second accused in the light of the fact that the charge sheet is not filed within the stipulated time. It was a statutory bail.

(3.) The petitioner filed a Bail Application before this Court earlier as B.A.No.6404 of 2019. This Court dismissed the above Bail Application mainly for the reason that the petitioner is involved in five other crimes of grave nature. While dismissing the above application, this Court also directed the trial court to conclude the trial of the case within a period of eight months. Annexure 1 is the said order. The relevant portion of the order in B.A. No.6404 of 2019 is extracted hereunder: