SAHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the sole accused in Crime No.23/2017 of Pappinissery Excise Range registered under Section 22(b) of the NDPS Act, 1985. 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, Vadakara on 19.8.2017.

(2.) The prosecution case is that at about 2.15 p.m. on 7.8.2017, the petitioner was found possessing 0.02 grams of LSD (Lysergic Acid Diethylamide), which is a psychotropic substance. The offence was detected by the Excise Inspector of the Pappinissery Excise Range on the basis of reliable information.

(3.) This application for regular bail is opposed by the learned Public Prosecutor on the ground that investigation is still in progress, and that if the accused is now released, he will definitely obstruct the investigation.