VIVEK Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) The applicant is the 1st accused in Crime No. 68 of 2020 of Excise Enforcement and Anti Narcotic Special Squad, Palakkad for having allegedly committed offence punishable under Section 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in brief, is that, on 07.12.2020, at about 1.30 p.m., while the applicant and the 2nd accused were traveling in a car bearing registration No. KL-17-N-4596, they were intercepted by the Excise Inspector of Excise Enforcement and Anti Narcotic Special Squad, Palakkad and on search of the body of the applicant, 7.27 gms of Methamphetamine was recovered from inside his shoe and he was arrested along with the co-accused.