ABDULKAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition on hand is filed by the sole accused in Crime No.163/2019 of Kozhinjampara Police Station seeking to quash condition No.1 imposed in the order dated 22.07.2019 in Crl.M.C No.2233/2019 of Court of Sessions, Palakkad granting bail to him.

(2.) Crime No.163/2019 was registered against the petitioner alleging commission of an offence punishable under Section 20(b) (ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the N.D.P.S Act). Court of Sessions Palakkad has directed the petitioner to execute a bond for Rs.1,00,000/- (Rupees One Lakh only) with two solvent sureties each for the like sum to the satisfaction of the court and that the sureties must be parent and a close relative of the accused.

(3.) The petitioner has approached the Court of Sessions, Palakkad with two solvent sureties for execution of the bond as directed by the court. The grievance of the petitioner was that his parents did not hold any landed property and therefore he produced his sister and sister's husband as sureties and sought for execution of bond through them. But, the court did not permit him to do so for the reason that it is not conducive to direction of the court.