(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.
(2.) Petitioner is the 1st accused in Crime No.24 of 2019 of Excise Range Office, Chalakkudy. The above case is registered against the petitioner and another alleging offence punishable under Sections 20(b)(ii) B of the NDPS Act.
(3.) The prosecution case is that, the petitioner and the other accused were in possession of 9.300 kg of ganja in two bags and the Excise Range Inspector, Chalakkudy detected the offence on 13.12.2019 at 2.10 p.m. The petitioner along with the other accused was arrested on 13.12.2019.