KURUKUTTIKARAN ANTHONY Vs. A J SHAIKH

JUDGEMENT

(1.) HEARD the learned Counsel for the applicants-original accused Nos. 2 and 3 and the learned Counsel for respondent No. 1-NCB.

(2.) THE applicants-original accused Nos. 2 and 3 have been convicted under the ndps Act. The maximum term of imprisonment imposed on the applicants-original accused Nos. 2 and 3 is ten years. The applicants are now seeking bail.

(3.) THE learned Counsel for the applicants-original accused Nos. 2 and 3 submitted that the maximum term of imprisonment imposed on the applicants is ten years and out of the said period the applicants have undergone seven years and five months of imprisonment. The learned counsel for the applicants has placed reliance on the decisions of this Court and the supreme Court, wherein when the accused has undergone more than half the period of imprisonment, even if the case is under ndps Act the accused has been released on bail. The said decisions of this Court and apex Court are as under :