BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed by the sole accused in Crime No. 476 of 2021 of Manjeri Police Station registered for the offence punishable under Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(2.) The petitioner has been in custody since 26/9/2021.

(3.) The prosecution allegation is that on 26/9/2021 at about 3.25 Hrs. the petitioner was found in possession of 1.600 kgs. of ganja kept for the purpose of illegal sale in contravention of the provisions of the NDPS Act and thereby he has committed the aforesaid offence.