AMRUTH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for Regular Bail

(2.) On 25.12.2020, at about 3.00PM, the accused was found to be in possession of 5.25 grams of MDMA, near Palayad Nada LP School and he was arrested. The applicant states he was undergoing treatment in National Institute of Mental Health and Neuro Sciences, Bangalore, from 2012. He has no criminal antecedents. And, therefore, he may not be detained any longer.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The applicant has been in custody since 25.12.2020. The quantity involved is only intermediary. And, therefore, the rigour under Section 37 of the NDPS Act is not attracted. The applicant has no criminal antecedents. And, therefore, I find no reasons to detain any longer.