SIXSON Vs. STATE OF KERALA

JUDGEMENT

(1.) The application for statutory bail under Section 36A(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') read with Section 167(2) of the Cr.P.C. filed before the jurisdictional court was dismissed and hence this bail application seeking indulgence. The petitioner had earlier approached this Court for bail under Section 439 of the Cr.P.C. by filing B.A.No.3714/2021, which was withdrawn with liberty.

(2.) The facts in brief can be encapsulated as thus:

(3.) Statutory period of 180 days expired on 08.06.2021. Prior to the expiry of that period, on 04.06.2021, the Public Prosecutor filed a petition at Annexure A1 seeking extension of time to complete the investigation. While that was pending consideration on 09.06.2021, ie., on the 181st day, the petitioner filed an application for statutory bail before the jurisdictional court. Vide the impugned order at Annexure A3 dated 15.06.2021 the learned Sessions Judge, Palakkad dismissed the prayer for bail and granted extension of time for investigation by 30 days from 08.06.2021.