MUHAMMED NAFIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the sole accused in Crime No.42 of 2020 of Mananthavadi Excise Range, Wayanad District registered for the offences punishable under Sections 8(c), 20(b)(ii)(A) and 22 (c) of the Narcotic Drugs and Psychotropic Substances Act, has moved this application for his release on bail.

(3.) The prosecution allegation is that this petitioner was found standing in front of the Excise check post, Tholpetty on 08.12.2020, by the Excise officials and on suspicion they conducted a search and found narcotic drugs in his possession kept for the purpose of sale. Thus he has been booked for the aforesaid crime.