SREYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in the case S.C.No.395/2019 pending before the Court of Session, Ernakulam.

(2.) The offence alleged against the petitioner in the final report filed by the police is under Section 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act').

(3.) The prosecution case is that, on 05.11.2018, at about 14.45 hours, at the road near the office of the BSNL in Ernakulam, the Sub Inspector of Police, Ernakulam found the petitioner having in his possession 0.06 milligrams of LSD (Lysergide).