TINU GEORGE THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is undergoing incarceration since 28/9/2021 in connection with Crime No. 577 of 2021 of Vallikunnam Police Station, registered for the offences punishable under Ss. 22(b) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act, has moved this application for his release on bail.

(2.) The prosecution allegation is that on 28/9/2021, on receipt of some discreet information, police conducted raid at the residence of the petitioner and 5.19 gms. of MDMA was seized from his room which was concealed under his bed and thereby this case has been registered against him.

(3.) The learned counsel for the petitioner submits that though he is having criminal antecedents, all those cases were registered against him due to political vengeance as he is an active member of a political party. But he is totally innocent and undergoing incarceration since 28/9/2021.