SALAHUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) What is the significance of the expression "or his bail has been cancelled" used in Sec. 187(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023, while adjudicating an application for statutory bail?

(2.) The petitioner is the first accused in Crime No.78 of 2024 registered by the Excise Enforcement and Anti-Narcotic Special Squad, Kottayam, alleging the commission of offences punishable under Ss. 20(b) (ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act" for brevity).

(3.) The prosecution case, in brief, is that on 19/6/2024 the petitioner, along with the co-accused, after hatching a conspiracy, had procured and transported 4.065 kilograms of dried ganja. The accused were arrested on the spot with the contraband.