Mortuza Hussain Choudhary Vs State Of Nagaland And Others
.... ers are passed against persons who are already in jail, the detaining authority should apply its mind and show awareness in the grounds of detention of the chances of release of such persons on bail. It was observed that the detaining authority must be reasonably satisfied, on the basis of cogen ...
Supreme Court Of India
Suneera Ovungal Vs State Of Kerala
.... further reveal that from 07.04.2024 onwards he is in judicial custody. Though he approached the Special Court for trial of NDPS cases with a bail application, the same was dismissed. As already stated, it was while he was in judicial custody the present detention order was passed. 8. Undisp ...
High Court Of Kerala
Mariya Vs State Of Kerala
.... ions 22(b) and 25 of NDPS Act. The detenu was caught redhanded with the contraband in that case on 27.06.2024 and it was on 03.08.2024, while he was under judicial custody in that case, the District Police Chief had mooted the proposal for initiation of proceedings against the detenu under KAA(P ...
High Court Of Kerala
Muhammed Ashique Vs State Of Kerala
.... have been in custody. The quantity of contraband seized is intermediate quantity. The investigation in this case appears to have progressed substantially and is on the verge of completion. Although the source of contraband is not yet traced out, I am at a loss to understand how the continued ret ...
High Court Of Kerala
Bilal Muhammad Vs State Of Kerala
.... ay be imposed by this Court and he may be released on bail. 6. The learned Public Prosecutor opposed the application for bail stating that the offences registered against the accused are grave in nature. 7. The petitioner/ 4th accused is in judicial custody from 17.10.2024 onwards. He ...
High Court Of Kerala
Arjun A. Vs State By Pulikeshinagar Police Station Represented By Its State Public Prosecutor, High Court Complex Bangalore - 560001
.... accused was apprehended. From his possession 12 grams contraband article allegedly MDMA was seized. Apprehended accused was arrested and subsequently remanded to judicial custody. Investigation of the case is completed and charge sheet has been filed. 8. The sample of contraband article all ...
Karnataka High Court At Bengaluru
Manu Vs State Of Kerala
.... tioner has an antecedents, the same cannot be treated as a ground to deny bail to the petitioner. 7. After bestowing my anxious consideration to the facts, the rival submissions made across the Bar, and the materials placed on record, particularly on considering the fact that the petitione ...
High Court Of Kerala
Shahanul Farsad Vs State Of Kerala
.... lly on considering the fact that the contraband allegedly seized from the accused is of an intermediate quantity, that the petitioner has been in judicial custody since 05.10.2024, that the investigation in the case is practically complete, and that the recovery has been effected, I am of the vi ...
High Court Of Kerala
Arjun Vs State Of Kerala
.... n in the case is practically complete, and that the recovery has been effected, I am of the view that the petitioner’s further detention is unnecessary. Hence, I hold that the petitioner is entitled to be released on bail. In the result, the application is allowed, by directing the p ...
High Court Of Kerala
Tapas Ahmed Vs State Of West Bengal & Ors
.... nce under NDPS Act. 10. We find that in a plethora of cases, different High Courts have granted bail to a Foreign National. Some of such decisions are as follows:- (i) Amar Chandra Das v. The State of West Bengal, reported at (2024) SCC OnLine Cal 3715. (ii) R ...
Calcutta High Court (Appellete Side)
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