DEEPAL VIVEK Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in S.C No.1227/2022 on the files of the Additional District and Sessions Court - VII, Ernakulam. The case arose from Crime No.21/2022 of the Excise Range, Ernakulam registered for the offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The prosecution case is that 4 MDMA Tablets weighing a total of 2.175 gram was seized from a cover addressed to the petitioner, through DTDC courier. Following the seizure, the 1st accused was arrested. The petitioner was not arrested and no contraband was recovered from his possession. The petitioner claims to have co-operated with the investigation also. The Crl.M.C is necessitated since he came to know that a non-bailable warrant is pending against him and the Sessions Case is posted on 29/3/2023. The petitioner is willing to surrender before the court and move an application for bail, but is apprehensive that the court may not consider the application on the same day, which would result in the petitioner being sent to custody.

(3.) Learned counsel for the petitioner asserts that the petitioner had co-operated with the investigation and had never absconded. It is hence submitted that the Special Court may be directed to consider the petitioner's application for bail on 29/3/2023, that is the next posting date of the case.