SAHAYARAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No.5/2020 of Excise Range, Marayoor, Idukki District. The above case is registered alleging offences punishable under Sections 20(a)(i) r/w Section 8(b) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 1.8.2020, while the Excise party was on patrol duty at Kanthalloor, one person who had not disclosed his name had given a secret information that in the Little Flower House of the Sacred Hearts Convent, a Ganja plant is being grown. The Excise party proceeded and one Ganja Plant, having a height of 160 cms was found there. Immediately the crime was registered implicating the name of the petitioner, who is the Manager of the Convent.