VISHNU SAJANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The point to be decided in this case is whether stringent conditions can be imposed while granting default bail under Sec. 167(2) of the Code of Criminal Procedure, 1973 (for short, Cr.P.C.).

(2.) Petitioner is arrayed as 1st accused in Crime No.1295/2023 registered by Cheranalloor Police Station. The above case is registered alleging offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, Act 1985).

(3.) The prosecution case is that, on 12/9/2023 at about 04.55 P.M. the accused persons were found inside a hotel room at Edapally, in possession of 1.75 grams of MDMA kept hidden beneath the bed which was placed next to the northern wall of the room. The petitioner was arrested from the alleged place of occurrence and was produced before the jurisdictional Magistrate and was sent to judicial custody.