FELIX BABY Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the 1st accused in Crime No. 7 of 2021 of Excise Range Office, Kuttampuzha registered for the offences punishable under Ss. 20(b) (ii) B and 25 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act'), has moved this application for his release on bail.

(2.) The petitioner has been in custody since 6/10/2021.

(3.) The prosecution allegation is that on 6/10/2021 at about 6.25 p.m. the petitioner along with the 2nd accused was found in possession of 1.800 kgs. of ganja and transporting the same in a motor cycle bearing Reg. No. KL-68-A-1875 for sale in contravention of the provisions of the NDPS Act and thereby committed the aforesaid offences.