RAMEES P.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is arraigned as the 2nd accused in Crime No. 1592 of 2021 of Kannur Town Police Station registered for the offences punishable under Sections 22(b), 20(b)(ii) A and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act'), has filed this application for his release on bail.

(2.) The petitioner has been in custody since 03.10.2021.

(3.) The prosecution allegation is that on 03.10.2021 at 13.55 hrs. the Sub Inspector of Police, Kannur Town Police Station intercepted a vehicle bearing Reg. No. KL-13-F-3042 and conducted search, on suspicion. In the search they have seized 3.2884 grms. Of MDMA and 900 grms. of ganja concealed in the car for sale and thus this petitioner as well as other accused, who were in the car were arrested and the contraband were seized and thus the crime was registered.