CHANDRA BOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of Cr.P.C.

(2.) The applicant is the sole accused in S.C.No.877/2020 on the files of the Additional Sessions Court-II, Kollam arising from Crime No.16/2020 of Chadayamangalam Excise Range for having allegedly committed the offences punishable under Section 20(b) (ii)(C) read with Section 31 of the Narcotic Drugs and Psychotropic Substances Act (for short "NDPS Act ").

(3.) The prosecution case, in brief, is that on 10.08.2020 at about 6.10 AM, the applicant was found to be in possession of 1.100 kgs. of Ganja intended for sale by the Excise party and he was arrested and remanded to judicial custody. He continues to remain in custody since then.