Kerala High Court: A Single Judge Bench comprising of Sunil Thomas, J. refused enlargement on bail of a person accused of transacting commercial quantity of the drug.
Applicant herein was caught purchasing 10.202 kilograms of hashish oil and was arrested for committing offences punishable under Sections 20(b)(ii)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. He filed an application for granting bail. At the same time, the prosecution filed an application for extension of remand period. Pending consideration of the application for extension of remand period, petitioner’s bail application was adjourned. After the extension was granted, his bail application was dismissed. Aggrieved thereby, the present bail application was filed challenging the lower court’s order on the basis of the decision in Rambeer Shokeen v. State of NCT of Delhi, 2017 SCC OnLine Del 8504.
The Court opined that petitioner’s contention had become redundant since extension for his remand, granted by the lower court, had taken effect from the date of expiry of the first statutory period. In view thereof and in view of serious nature of allegations attributed against the petitioner of having transacted commercial quantity of the drug, his application was dismissed.[Vinish Kumar v. State of Kerala,2018 SCC OnLine Ker 5092, decided on 06-12-2018]