MUHAMMED FAISAL Vs. STATE

JUDGEMENT

(1.) The petitioner herein is the first accused in Crime No.246 of 2016 of the Ponnani Police Station registered under Sections 20 (b) (ii) (B) of Narcotic Drugs and Psychotropic Substance Act. He seeks regular bail under Section 439 of the Code of Criminal Procedure. The application filed by him for regular bail was dismissed by the learned Special Judge(N.D.P.S Act Cases) Vadakara on 29.3.2016. The petitioner has been in judicial custody since 18.3.2016.

(2.) The prosecution case is that the petitioner was found possessing 1.250 kgs of ganja on 17.3.2016. He has been in judicial custody since the date of arrest.

(3.) It is submitted by the learned Public Prosecutor that the petitioner is not involved in any other crime under the N.D.P.S Act. In the present circumstances, I do not find the possibility of the petitioner committing similar offences, if released at this stage.