Deepak Kumar Behra vs State Of Kerala
2021 Latest Caselaw 23416 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MRS. JUSTICE SHIRCY V.
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         BAIL APPL. NO. 8873 OF 2021
    AGAINST THE ORDER/JUDGMENT IN CRMC 2242/2021 OF II ADDITIONAL
                          DISTRICT COURT,ERNAKULAM
            CRIME NO.1121 OF 2021 OF INFORPARK POLICE STATION


PETITIONER/ACCUSED :-

             DEEPAK KUMAR BEHRA
             AGED 24 YEARS
             S/O. GATIARISHNA BEHRA, BAIRPUR P.O,
             BHUDHIBI VILLAGE, DHENKANAL, ODISHA, INDIA.

             BY ADVS.
             N.G.SURENDRAN
             VIJAYAN.K


RESPONDENT/COMPLAINANT :-

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



             BY SRI.NOUSHAD.K.A- SR.PP


     THIS    BAIL    APPLICATION   HAVING    COME   UP   FOR   ADMISSION   ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BAIL APPL. NO. 8873 OF 2021
                                      2

                                   ORDER

Application for regular bail.

2. The petitioner who is the accused in Crime No.1121 of 2021

of Inforpark Police Station, Ernakulam District registered for the offence

punishable under Section 420(b)(ii)(B) of the Narcotic Drugs and

Psychotropic Substances Act, has moved this application for his

release on bail.

3. The petitioner has been in custody since 17.09.2021.

4. Heard the learned counsel for the petitioner as well the

learned Public Prosecutor.

5. It is submitted by the learned counsel for the petitioner that

though he has been arrested on 17.09.201 till now charge sheet has

not been submitted before the jurisdictional court. Therefore, he is

entitled for default bail.

6. The quantity of the contraband involved is less than

commercial quantity.

Hence, this application is closed with a direction to the

petitioner to move before the Additional District & Sessions Court-II,

Ernakulam where the case is pending, for default bail. If the petitioner is BAIL APPL. NO. 8873 OF 2021

entitled for default bail, the learned jurisdictional court shall take up the

matter and consider his request and pass appropriate orders on the

very same day.

Accordingly, this bail application is closed.

Sd/-

SHIRCY V.

JUDGE SMA