Anoop George vs State Of Kerala
2021 Latest Caselaw 5375 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE MR. JUSTICE ASHOK MENON

     MONDAY, THE 15TH DAY OF FEBRUARY 2021 / 26TH MAGHA,1942

                       Bail Appl..No.1318 OF 2021

 AGAINST THE ORDER/JUDGMENT IN CRMP 208/2021 DATED 29-01-2021 OF
            DISTRICT COURT & SESSIONS COURT, PALAKKAD

    CRIME NO.81/2019 OF Palakkad Excise Range Office, Palakkad

PETITIONER/S:

                 ANOOP GEORGE
                 AGED 35 YEARS
                 SON OF GEORGE, MAPALAKAYIL HOUSE, PARATHODE,
                 IDUKKI.
                 685604

                 BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENT/S:

                 STATE OF KERALA
                 REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
                 KERALA
                 682031

                 R1 BY PUBLIC PROSECUTOR
OTHER PRESENT:

              SMT.V.SREEJA-PP
     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION           ON
15.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Bail Appl..No.1318 OF 2021

                                     -2-




                                 O R D E R

Dated this the 15th day of February 2021

The applicant has approached this Court seeking

regular bail under Section 439 Cr.PC.

2. This is the second time the applicant has

approached this Court seeking bail in Crime No.81/2019

of Palakkad Excise Range Office, Palakkad for offences

punishable under Sections 20(b)(ii)(c) and 29 of the

NDPS Act. His earlier bail application was dismissed

mainly for the reason that the embargo under Section 37

of the NDPS Act applies, and the trial court was

directed to endeavor expeditious disposal of the case.

Accordingly, it has been scheduled for trial.

3. The applicant has approached again stating

that the trial is likely to get protracted and

therefore seeks indulgence of this Court for bail. A

report of the learned Judge of the trial court was

called for and it is submitted that the case is already Bail Appl..No.1318 OF 2021

scheduled for trial and there is every possibility that

it may be disposed of within 40 days. Considering the

report filed by the learned Additional Sessions Judge-

II, Palakkad, the applicant is not entitled to bail at

this stage. The learned Judge is directed to dispose of

the case as expeditiously as possible, at any rate,

within a period of three months. In case, the matter

is not disposed of within that stipulated time, the

applicant can approach this Court again for bail.

With the above observation, the bail application is

disposed of.

Sd/-

ASHOK MENON

JUDGE

jg