BUNASHKHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) When this matter is taken up for consideration today, it is fairly submitted by the learned Public Prosecutor that the petitioner is entitled to statutory bail as on date, the petitioner became entitled to statutory bail on completion of 180 days of custody on 12/6/2021, while the report seeking extension of time to complete the investigation under the proviso to Sec. 36A(4) of the NDPS Act was filed only on 8/2/2022. It is also not disputed before me that when the report seeking extension of time was filed on 8/2/2022, the statutory bail application of the petitioner was pending. Taking note of the above facts and circumstances, I am of the view that the petitioner is entitled to be released on bail subject to conditions.

(2.) In the result this bail application is allowed. It is directed that the petitioner shall be released on bail, subject to the following conditions:-