ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is the accused in Crime No.43/07 of Harbour Police Station, Kochi for an offence punishable under section 20(b)(ii)B of the NDPS Act, 1985 for allegedly carrying 1.250 Kgs. of ganja in a briefcase on board the ship 'Tippu Sulthan' journeying from Kochi to Lakshadweep on 3.2.07 and who was arrested on the same day, seeks his enlargement on bail.

(2.) LEARNED Public Prosecutor opposed the application submitting, inter alia, that investigation of the case is still in the preliminary stage and the police are actively probing the source of the contraband ganja and that the attempt of the petitioner was to sell the narcotic drug at Lakshadweep. I am not inclined to grant bail to the petitioner.