MALAICHAMY Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicants herein are the accused in S.C. No.1216/2019 on the files of the Additional Sessions Judge II, Thiruvananthapuram. They are accused of having committed the offences punishable under Sections 20(b)(ii) (C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation, as per the charge laid before the learned Special Judge is that, on 08.02.2019 at about 11.25 a.m., the vehicle in which the applicants herein were travelling was intercepted at Pallichal junction by the Sub Inspector of Police, Nemom Police Station and on inspection of the vehicle, they were found transporting 75.80 Kgs. of ganja in 40 packets in the dickey of the car.