ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of Cr.P.C.

(2.) The applicant in B.A No. 1585/2021 is the 2nd accused while the applicant in B.A. No. 1977/2021 is the 3rd accused in Crime No.1118/2020 of Alappuzha North Police Station, for having allegedly committed offences punishable under Section 20(b) (ii) (C) of the Narcotic Drug and Psychotropic Substance Act, 1985.

(3.) The prosecution case, in brief, is that on 16.11.2020 on receiving a secret information about the movement of drugs, the Sub Inspector of Police attached to Alappuzha North Police Station, Sri.Tolson P. Joseph intimated his superior officer, the DYSP, and proceeded to intercept an Innova car bearing registration No.KL-03-Y-6776. There were three persons in the car. They were searched in accordance with law, nothing was recovered from their body, but the dickey of the car contained two bags concealed under the carpet and on inspection of that, it contained 24.560 kgs of ganja, a commercial quantity. The contraband was seized and the persons travelling in the car were arrested and arrayed as accused. The contraband was allegedly being brought from places like Arkkavalley in Andhra Pradesh, Coimbatore and Bangalore.