JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are arraigned as accused Nos.1 and 2 in Crime No.658 of 2021 of Koratty police station registered for the offences punishable under Ss. 20(b)(ii) C and 25 of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act'). This application is filed seeking their release on bail.

(2.) The prosecution case in brief, is that on 24/7/2021, at about 5.15 a.m the Sub Inspector of police, Koratty police station received a reliable information that ganja is being transported in large scale in a lorry bearing No.KL-63-3428 as well in a car bearing No.KL-49-K-6022 through the NH road within his police station limits from north to south. Immediately after reporting the information received to his superior officer he along with his team proceeded to the NH road and started to observe the vehicles passing through the road. While so, at about 6.30 a.m, the above vehicles were found coming through the road. So the police team headed by the SI intercepted the vehicles near the Government Press, Koratty and on questioning the persons found inside the vehicles disclosed their names. After complying with the legal formalities they started checking of the vehicles and the accused were found together transporting 209.700 kg of ganja packed in sacks in the lorry bearing No.KL-63-3428 and in the car bearing No.KL-49 K- 6022 for illegal sale. They were arrested and the contraband were seized after complying with the required formalities from both the vehicles and thus the FIR was registered before the Koratty Police Station under the aforementioned Sec. .

(3.) The petitioners are in custody since 24/7/2021.