SURJITH RAM Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C. Petitioner is the sole accused involved in Crime No.711/2018 of Kannur Town Police Station. He was allegedly committed the offence punishable under Sections 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act')

(2.) On 19.7.2018 at about 8.30 am, the petitioner was found in possession of 1400 gms of ganja near to the Comfort Station of old bus stand at Kannur. The contraband was seized, he was arrested and the crime in question was registered. He was produced before the Court and remanded to judicial custody. In the aforesaid circumstances this application seeking regular bail, is moved.

(3.) Sri.Prejith Ratnakaran, the learned counsel for the petitioner has canvassed for enlarging the petitioner on bail for the reason that he had served 56 days in custody and criminal antecedents of similar nature are not in his credit. According to him the material part of the investigation being over, there is no meaning in detaining him further in custody. The quantity involved is also stated by him as intermediary quantity.