ULRIKE RICHTER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case S.C. No. 36/19 on the file of the Special Court for the trial of NDPS Act Cases, Thodupuzha.

(2.) The offences alleged against the accused in the case are punishable under Sections 20(a) , 20(b)(ii)(A) and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as 'the Act').

(3.) On 30.12.2016, at about 17.30 hours, the Excise Circle Inspector, Peermade conducted search of the hotel by name Chrissies Resort at Kumily, after obtaining search warrant from the Magistrate concerned. It was a hotel conducted by the first accused, who is a citizen of Egypt. The first and the second accused were residing in a room in the third floor of the hotel. The Excise Circle Inspector seized 90 grams of ganja and 90 grams of hashish oil from the room in which the accused were residing. Five ganja plants, which were seen cultivated at the balcony of the aforesaid room, were also seized. The Excise Circle Inspector arrested both the accused from the spot.