ANEL MERVIN S. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application For Regular Bail

(2.) On 13.02.2021, at about 7.25 PM, the applicant was apprehended by the Excise party from near a Masjidul Mujahidheen Ramalloor Mosque in Balussery at Kozhikode and on search, 2.74 grams of MDMA was seized from his possession. He was arrested and remanded to judicial custody. He continues in custody. The applicant states that he is innocent and the allegations are not true and that he has no criminal antecedents. He is willing to abide by any condition. And, therefore, seeks bail.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The learned Public Prosecutor admits that the applicant has no criminal antecedents. He has been in custody since 13.02.2021. I find no reason for further incarceration of the applicant.