BALAGURUMOORTHY KARTHIC KALIDASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS application is preferred by the second accused in OR No. DRI/TVM/02/NDPS/2012 of the DRI, Trivandrum for the offences punishable under Secs. 9A, 25A, 27A, 28 and 29 of the NDPS Act, 1985 for allegedly dealing with 4.580 Kgs. of ephedrine, is in custody from 06.04.2013 and seeks bail.

(2.) LEARNED counsel submits that since the petitioner is in custody from 06.04.2012, he may be released on bail. Learned counsel has also brought to my notice some instances wherein, similar situations bail was granted to the accused.

(3.) IT is seen from the above said order that this court after taking into account all relevant circumstances including possibility of the petitioner his fleeing from justice and indulging in similar offences refused bail and directed the learned trial judge to dispose of the case at the earliest. In other words, this court was not inclined to grant bail to the petitioner and the direction was to dispose of the case at the earliest. That order has to be respected. True that the said order was passed on 01.08.2012 and for whatever reason it be, the trial has not commenced even now.