SHABEER M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.29/2023 of Tirur Excise Range Office, Malappuram, alleging offences punishable under Ss. 22(b) and 20(B)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985. According to the prosecution, on 3/7/2023, the petitioner was found in possession of 7.355 gms. of Methamphetamine and 5.053 gms. of hashish oil in his personal possession in the bedroom of the house. He was arrested on 3/7/2023 and was granted bail by order dtd. 14/8/2023.

(2.) Though in the order granting bail, there was a condition to appear before the investigating officer on every Wednesday until the filing of the final report, the said condition was deleted by order dtd. 10/10/2023.

(3.) In the meantime, petitioner applied for the release of his passport, which was deposited pursuant to the direction of this Court in the order granting bail. However, the Special Court, by order dtd. 12/12/2023, rejected the said application, after observing that, before completing the investigation, it may not be proper to permit the petitioner to leave the country, as his presence may be necessary for interrogation until the investigation is completed. The learned Special Judge also observed that the Investigating Officer ought to complete the investigation without further delay.