Karuppu Swamy vs State Of Kerala
2021 Latest Caselaw 5150 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE ASHOK MENON

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                       Bail Appl.No.1648 OF 2021

 AGAINST THE ORDER/JUDGMENT IN CRMP 1201/2020 DATED 06-01-2021 OF
     ADDITIONAL DISTRICT COURT & SESSIONS COURT - V, KOLLAM

      CRIME NO.14/2020 OF ANGAL EXCISE RANGE OFFICE , Kollam


PETITIONER/S:

                KARUPPU SWAMY
                AGED 40 YEARS, SON OF MURUGAN,
                RESIDING AT 9 OF 6, GURUSWAMY STREET, KC ROAD,
                SHENKOTTA VILLAGE, SHENKOTTA TALUK,
                TAMIL NADU - 627809.

                BY ADV. SRI.R.RANJITH (MANJERI)

RESPONDENT/S:

                STATE OF KERALA
                REPRESENTED BY PUBLIC PROSECUTOR,
                HIGH COURT OF KERALA, ERNAKULAM - 682031.

                R1 BY SMT.V.SREEJA-PP

OTHER PRESENT:



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION          ON
11.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl.No.1648 OF 2021

                                     2



                            O R D E R

Dated this the 11th day of February 2021

The applicant is the 4th accused in Crime

No.14/2020 of Anchal Excise Range for having allegedly

committed the offences punishable under Sections 22(C),

and 29 of the Narcotic Drugs and Psychotropic

substances Act.

2. The applicant had earlier approached this Court

for regular bail and twice his bail applications were

dismissed. He approaches this Court a third time,on

grounds already considered. The learned Counsel

appearing for the applicant insists on interim bail for

the reason that applicant's father expired and that his

presence for funeral obsequies is essential. He has

produced a certificate, allegedly issued by the Village

Administrative Officer on 10.02.2021 indicating that

Murugan, S/o Karuppaswamy, residing at 9/5-5C1,

Gurusamy Street, Kalankarai, Sengottai, Tenkasi

District died on 10.02.2021.

Bail Appl.No.1648 OF 2021

3. Heard the learned Counsel for the applicant and

the learned Public Prosecutor.

4. Reconsideration of the application on merit is

not feasible, because twice the applications were

dismissed and in the last dismissal Order, the

precedents on the subject have been dealt with in great

detail. Therefore, I am not inclined to grant bail to

the applicant, and the grounds one agitated are not

intended to be considered again.

5. However, in order to facilitate attendance of

the applicant for the funeral obsequies of his father,

the Superintendent of the Jail where the applicant is

housed,is directed to escort the applicant to attend to

the obsequies for two days, and thereafter, brought

back to the Jail. The application is disposed of as

above.

Handover.

Sd/-

                                             ASHOK MENON

dkr                                             JUDGE