SAJEEV KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.10 in Crime No.26/2020 of Excise Enforcement and Anti Narcotic Special Squad, Malappuram.

(3.) The prosecution case in short is that on 3/10/2020 at about 6.30 am, 167.5 kilograms of dried ganja was seized from a pick up van by the Circle Inspector of Excise Special Squad. It is further alleged that in consequence to the conspiracy held by the accused Nos.1 to 10, the accused Nos.1 to 4 obtained ganja from Kadapa in Andhra Pradesh and that accused Nos.5 to 10 financed the other accused in committing the offence.