SHERINMON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Section 439 Cr.PC.

(2.) Applicants are accused 1 and 3 in Crime No.749/2020 of Mannarkkad Police Station for having allegedly committed offences punishable under Section 20(b)(ii) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in brief, is that on 30.8.2020, the applicants along with the second accused were travelling on a motorcycle bearing Regn.No.KL-50F-1365 and they were intercepted by the police officers and 1.130 Kgs of Ganja was recovered from them. They were all arrested and thereafter remanded to judicial custody.