GEORGE JOJO THOMAS Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner is the first accused in Crime No.737 of 2012 of Thiruvalla Police Station, who is alleged to have committed offences punishable under Section 20(b) and (c) of N.D.P.S. Act.

(2.) There are three accused persons in the case. The allegation is that the third accused, who had 270 ampules of Buprenorphine injection IP Lupigesic of 2 mls. each entrusted the same to the petitioner, and on 22.5.2012 at 18.00 hours it was recovered from the steel almarah in the house of the first accused. He was arrested and remanded to custody from the said date onwards.

(3.) The petitioner would say that he is innocent and has been falsely implicated. According to him, the allegations are totally false. He had nothing to do with the so -called seized contraband article. At any rate, it is contended that he has been in custody from 23.5.2012 and considering the quantity of the psychotropic substance seized, which according to the petitioner is less than the commercial quantity, his continued detention is unjustified. He therefore seeks bail.