ELVIN JOSE K.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. Nos. 5734/2021, 5742/2021, 5845/2021]

(2.) The materials placed on record by the investigating agency would reveal that on 5.7.2021 at about 7.10 p.m the petitioners were found to be in joint possession of 0.06 mg LSD stamp a narcotic drug near the South Railway Station, Ernakulam. The drugs were kept by them for sale and thus the above crime was registered against them. The petitioners are in custody since 5.7.2021.

(3.) The learned counsel for the petitioners would submit that they have been falsely implicated in the case and they are undergoing unnecessary incarceration. It is further pointed out that the alleged contraband is intermediate quantity and so the rigor under Section.37 of the NDPS Act are not applicable and now the investigation is practically over and hence, they are entitled to be released on bail .