Jobi Solomon vs State Of Kerala
2025 Latest Caselaw 8373 Ker

Kerala High Court

Jobi Solomon vs State Of Kerala on 29 April, 2025

                                                  2025:KER:33246
BAIL APPL. NO. 5205 OF 2025



                            1
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

 TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947

                  BAIL APPL. NO. 5205 OF 2025

   CRIME NO.11/2024 OF NARCOTICS CONTROL BUREAU, KOCHI,

                            Ernakulam

        AGAINST   THE   ORDER/JUDGMENT   DATED   IN   Bail   Appl.

NO.3347 OF 2025 OF HIGH COURT OF KERALA

PETITIONER/ACCUSED:

           JOBI SOLOMON
           AGED 31 YEARS
           S/O. SOLOMON, PANAKKAL HOUSE, KODUNGAMPOYIL,
           CHEVAYOOR, KOZHIKODE, PIN - 673017


           BY ADVS.
           BINU BABUKUTTAN
           AROMALUNNI M.S.
           BENCY M. RAJ
           NIMA MERIYAM KOSHY




RESPONDENTS/RESPONDENTS/STATE:

    1      STATE OF KERALA
           REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
           KERALA, PIN - 682031
                                                     2025:KER:33246
BAIL APPL. NO. 5205 OF 2025



                          2
    2    NARCOTICS CONTROL BUREAU
         REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
         KERALA, PIN - 682031


         SRI.R.VINU RAJ
         SRI.VIPIN NARAYAN A, SR.PUBLIC PROSECUTOR



     THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
29.04.2025,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                              2025:KER:33246
BAIL APPL. NO. 5205 OF 2025



                              3


                         ORDER

This Bail Application is filed under Section 483 of

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).

2. Petitioner is the accused in Or.No.11 of

2024 of Narcotics Control Bureau, Cochin Zonal Unit. The

above case is registered against the petitioner alleging

offence punishable under Sections 8(c), 22(c), 23(c), 28

and 29 of the Narcotic Drugs and Psychotropic Substances

Act .

3. The prosecution allegation is that on

26.11.2024 Narcotics Control Bureau, Cochin Zonal Unit

received information that a parcel suspected of containing

some Narcotic Drugs arrived at Chevayur Post Office,

Kozhikode and on examination they found that it contains

0.13 gms of LSD, and since the parcel was sent to the

address of the petitioner, he was arrested after delivering

a dummy parcel to him in the very same address.

2025:KER:33246 BAIL APPL. NO. 5205 OF 2025

4. Heard the learned counsel for the

petitioner and the learned Public Prosecutor.

5. The learned counsel for the petitioner

submitted that the petitioner is innocent and has been

falsely implicated in the present case. The learned counsel

further submitted that there is no record to show that he is

involved in this offence other than the fact that the parcel

contain his address. On the other hand, the learned Public

Prosecutor submitted that the alleged incident occurred as

a part of the intentional criminal acts of the petitioner, and

he is not entitled to bail at this stage.

6. The petitioner was arrested on 02.12.2024.

A perusal of the case records would reveal that the

accusation against the petitioner is very serious, and it

prima facie shows a premeditated criminal act on his part.

Considering the nature of the crime, the manner in which

the petitioner is alleged to have been involved in it, and the

facts and circumstances mentioned above, I am of the view

that the petitioner cannot be released on bail at this stage.

2025:KER:33246 BAIL APPL. NO. 5205 OF 2025

The bail application is accordingly dismissed.

Sd/-

P. KRISHNA KUMAR JUDGE

LEK