Rafeeq A.T vs State Of Kerala
2021 Latest Caselaw 14967 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE ASHOK MENON
      THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                        BAIL APPL. NO. 2602 OF 2021
     CRIME NO.525/2020 OF Malappuram Police Station, Malappuram
     AGAINST THE ORDER/JUDGMENT IN CMP 593/2020 OF SPECIAL COURT
            (ATROCITIES AGAINST SC/ST), MANJERI, MALAPPURAM
PETITIONER/S:

            RAFEEQ A.T
            AGED 30 YEARS
            RAFEEQ A.T,SON OF ALAVI,AGED 30 YEARS,KALLAMKANDI
            HOUSE,PULIYAMPARAMBA,KARIPPUR P.O,MALAPPURAM DISTRICT
            MALAPPURAM, PIN - 673647

            BY ADVS.
            SHERRY J. THOMAS
            SRI.JOEMON ANTONY
            SRI.T.R.SASI(K/651/1990)



RESPONDENT/S:

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

            BY ADV PUBLIC PROSECUTOR SRI. T.R.RENJITH




     THIS   BAIL     APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 2602 OF 2021           2



                                   ORDER

Dated this the 15th day of July 2021

This is a successive application for bail filed by the petitioner

who is the 9th accused in Crime No.525/2020 of Malappuram

Police Station for having involved in Narcotic Drugs and

Psychotropic Substances Act case concerning commercial quantity

of narcotics.

The earlier bail application was dismissed for the reason

that there is an embargo under Section 37 of the NDPS Act. There

are no change of circumstances. I am told that the final report

has already been filed. Therefore, the trial court is directed to

expedite the disposal of the case despite the restrictions of the

pandemic situation.

Sd/-

ASHOK MENON JUDGE rmm