ANWAR SADATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case S.T No.1701/2019 on the file of the Additional Sessions Court-II, Thiruvananthapuram.

(2.) The offences alleged against the petitioner are punishable under Sections 20(b)(ii) B, 20(b)(ii)C and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as 'the Act').

(3.) The prosecution case is that, on 24.05.2019, at about 08.15 hours, the Excise Circle Inspector, Thiruvananthapuram intercepted the car KL-44C/1001 near Kazhakootam Junction in Thiruvananthapuram and on inspection of the car, 11.210 kilograms of hashish oil and also 2.530 kilograms of ganja, which were concealed in the door panel of the car and also in two secret chambers, were seized. The petitioner and the other accused who were travelling in the car were arrested from the spot.