Muhammed Musthakh vs State Of Kerala
2024 Latest Caselaw 9381 Ker

Kerala High Court

Muhammed Musthakh vs State Of Kerala on 3 April, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                PRESENT


            THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.


     WEDNESDAY, THE 3RD DAY OF APRIL   2024 / 14TH CHAITHRA, 1946


                    BAIL APPL. NO. 10559 OF 2023


     CRIME NO.514/2023 OF KADAMPUZHA POLICE STATION, Malappuram


 AGAINST THE ORDER/JUDGMENT DATED IN Bail Appl. NO.7358 OF 2023 OF
                        HIGH COURT OF KERALA


PETITIONER/ACCUSED (IN CUSTODY FROM 08.07.2023):

           MUHAMMED MUSTHAKH, AGED 28 YEARS S/O SAIDALAVI, VAKKAYIL
           HOUSE, KAREKKAD P.O., MALAPPURAM DISTRICT, PIN - 676553
           BY ADVS. P.MOHAMED SABAH LIBIN STANLEY SAIPOOJA SADIK
           ISMAYIL R.GAYATHRI M.MAHIN HAMZA ALWIN JOSEPH


RESPONDENTS/STATE & COMPLAINANT:

           STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR,HIGH
     1
           COURT OF KERALA, ERNAKULAM, PIN - 682031
           STATION HOUSE OFFICER, KADAMPUZHA POLICE STATION,
     2
           MALAPPURAM DISTRICT, PIN - 676553


           SMT.NIMA JACOB, PP


     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 BA 10559/23                                      2




                                MOHAMMED NIAS C.P., J
                 ..............................................................................
                           Bail Application No.10559 of 2023
                 .............................................................................
                         Dated this the 3rd day of April, 2024
                                           ORDER

This is the 2nd application for regular bail filed under

Section 439 of the Code of Criminal Procedure, 1973, by the petitioner

who is the sole accused in crime No.514/2023 of Kadampuzha Police

Station, Malappuram District, for offences punishable under Sections

20(b)(ii)(A) and 22(b) of Narcotic Drugs and Psychotropic Substances

Act.

2. Earlier bail application was rejected by order dated

13.10.2023 in B.A.No.7358 of 2023, after noting 3 antecedents against

the petitioner under the NDPS Act itself. I do not find any change in

the circumstances.

Accordingly, this bail application is dismissed.

Sd/-

MOHAMMED NIAS C.P. JUDGE SSK/03/04

APPENDIX OF BAIL APPL. 10559/2023

PETITIONER ANNEXURES

TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME Annexure 1 NO. 514 OF 2023 OF KADAMPUZHA POLICE STATION, MALAPPURAM DISTRICT TRUE COPY OF THE ORDER DATED 13.10.2023 IN B.A. NO. Annexure 2 7358/2023 PASSED BY THIS HONORABLE COURT TRUE COPY OF THE ORDER DATED 31.10.2023 IN CRL. Annexure 3 M.C. NO. 2287/2023 PASSED BY THE SPECIAL COURT FOR THE NDPS ACT CASES, MANJERI