JAYACHANDRAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application filed under Section 439 Cr.P.C for regular bail.

(2.) The applicant is the 4th accused in Crime No. 10/2020 of Excise Enforcement and Anti Narcotic Special Squad, Thiruvananthapuram for having allegedly committed offences punishable under Sections 8 (c), 20 (b) (ii) (B), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in brief, is that on 06/09/2020 at about 1:30 PM the Excise Inspector of the Special Squad got discreet information regarding transporting of narcotic drugs and intercepted a lorry bearing registration No. AP-29-TB-3207, and seized 501.5 KGs of dry ganja from the lorry, being transported by accused numbers 1 and 2 from Andhra Pradesh. 3 mobile phones were also recovered from A1 and A2. Further investigation revealed that the applicant was in constant contact over the phone with A1 and A2 and one Jithinraj, who too was made an accused. The applicant was allegedly a party to a conspiracy to transport contraband ganja from Andhra Pradesh and had also made arrangements for storage of the imported ganja in a go down. The applicant was arrested on 11/09/2020 and remanded to judicial custody. His application for bail before the jurisdictional Court was dismissed vide annexure-1 order.