SHOUKATH ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the sole accused in CR.No.6/06 of Thiruvananthapuram Excise Circle for an offence punishable under sections 20(b) (ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985 for allegedly having been found in possession of 1350 gms of ganja on 13.11.2006 and who was arrested on the same day, seeks his enlargement on bail.

(2.) Learned Public Prosecutor opposed the application contending, inter alia, that two months prior to the present detection, the petitioner had been found in possession of 200 gms of ganja which is the subject matter of another crime and that he is a major link in the racket behind the clandestine narcotic traffic.

(3.) Having regard to the aforementioned facts and also that this particular narcotic drug has ruined several families and has created several addicts pushing them into a condemned world of no return, I am not inclined to grant bail to the petitioner. This petition is accordingly dismissed.