ABHIJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No. 1 of 2020 of Palakkad Excise Circle. The above case is registered against the petitioner alleging offence punishable under Section 22(c) of the Narcotic Drugs Psychotropic Substances Act (for brevity NDPS Act ). The petitioner was arrested in connection with this case on 13.1.2020.

(2.) The prosecution case is that on 13.1.2020 at about 3.45 p.m, the Excise party found the applicant in possession of 12.400 gms of MDMA in Palakkad Junction Railway Station.

(3.) This Court as per Annexure-D order dated 15.5.2020 dismissed the bail application of the petitioner earlier mainly considering the serious nature of the offence alleged against the petitioner. This is the second bail application filed by the petitioner on 2.6.2020. When this case came up for consideration, I direct the Public Prosecutor to get instructions. The Public Prosecutor was specifically directed to get instructions on ground (2) mentioned in the memorandum of bail application. Ground (2) of the memorandum of bail application is extracted hereunder: