SHAMSUDHEEN B.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 12.10.2020 at about 12.30 p.m. the applicant and the co-accused were found transporting 9.8 kgs of ganja in a Maruti Swift Car bearing registration No. KL 14T 2141 near Pallikkara Railway Gate in Perole Village. The accused were apprehended and remanded to judicial custody.

(3.) The applicant states that the is innocent and the allegations are not true. He has been falsely implicated and nothing to do with the alleged crime. Investigation is complete and the final report has already been filed. The matter is presently pending as SC No. 526/2020 on the files of the IIIrd Additional Sessions Court, Kasaragod. The applicant states that since the investigation is complete, no purpose will be served by detaining him any longer. Therefore, he may be granted bail.