SHEMEER A.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. 1606/2021, Bail Appl. 1464/2021]

(2.) The prosecution case, in brief, is that on 17.12.2020 the applicants were allegedly travelling in a car bearing registration No.KL 46 U 9616 with packets of Mescaline, which was subsequently identified as Methamphetamine and they were attempting to handover the said packets to accused Nos.5 to 9, when the police patrolling party closed on them. The car was allegedly parked near the gate of Vismaya Apartment, Vyttila On seeing the police party, one of the accused threw two packets and on the police party reached there, they found two packets lying under the street light. The person who had allegedly thrown the articles under the street light was not identified.

(3.) The applicants state that they are innocent and the allegations are not true. The car in which they were travelling was thoroughly searched and no suspicious article or contraband or any other incriminating substance was seized from the car Accused 5 to 9 had approached the Session Court and were granted bail. The bail applications filed the applicants were rejected by the court. The applicants state that they are similarly placed as accused Nos.5 to 9 and that there has been nothing incriminating against the applicants and therefore they are entitled to bail.