STATE OF KERALA Vs. ANWAR SADATH

JUDGEMENT

(1.) The State of Kerala, represented by the Assistant Excise Commissioner, Excise Intelligence and Investigation Bureau, Thiruvananthapuram, has filed this Crl.M.C. challenging Annexure C order passed by the court below granting bail to the second accused, who is the respondent herein, in crime No.6/2019 of Excise Circle, Thiruvananthapuram, registered for the offences punishable under Sections 20(b)(ii)(C), 20(b)(ii)(B) and 29 read with Section 8(c) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short "the NDPS Act ")

(2.) Heard both sides.

(3.) The prosecution allegation is that on 24.05.2019 at about 11.30 a.m., the respondent herein and the other accused were found in possession of 11.210 kg of hashish oil and 2.530 kg of ganja for the purpose of sale, in contravention of the provisions of the NDPS Act .