KUMUDU RAMARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/8/2021 for the alleged offence under Ss. 20(b)(ii)(B) of NDPS Act r/w 8(c) of NDPS Act in Crime No.74 of 2021 on the file of the respondent police, seeks bail.

(2.) However, today, when the matter was taken up for hearing, the learned Public Prosecutor (Puducherry) submitted that as the learned Special Judge (III Addl. Sessions Judge) Puducherry has taken the case on file and the trial was already commenced, the custodial interrogation of the petitioner is required. He would also submit that since the residential area of the petitioner is at Vishakapattinam District, Andhra Pradesh, he will abscond during trial. Hence, he prayed that this petition may be dismissed.

(3.) Considering the fact that the trial was already commenced by the learned III Addl. Sessions Judge and the residential area of the petitioner is at Vishakapattinam, his custodial interrogation is necessarily required. Hence, this Court is not inclined to grant bail to the petitioner. Accordingly, this Criminal Original Petition is dismissed.