SAJI T.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in the case S.C.No.143/2016 on the file of the Special Court (NDPS Act Cases), Vatakara.

(2.) On 15.10.2016, at about 13.30 hours, the Sub Inspector of Nallalam police station found the first accused Shahir at the place Kaimbalam in Kozhikode District, having in his possession 88 grams of ganja. The Sub Inspector arrested him and seized the ganja and registered a case as Crime No.958/2016 of Nallalam police station under Section 20(b)(ii)A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the Act').

(3.) On the basis of the information obtained from the first accused with regard to the source of ganja, on 17.10.2016, at about 17.30 hours, the Sub Inspector reached the place Poroor in Wayanad District and found the petitioner having in his possession 4.100 kilograms of ganja and arrested him and seized the ganja.