YUSUF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are undergoing incarceration since 9/9/2021, have moved this application for their release on bail. They have been charged for committing offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(2.) The prosecution allegation is that on 9/9/2021 at about 3.55 p.m. the petitioners were found in possession and engaged with transportation of 6.026 kgs. of ganja in a car bearing No. KL 54 2254 through Kottakkal-Malappuram road for the purpose of illegal sale and thereby committed the aforesaid offences.

(3.) The learned counsel for the petitioners has a case that they have been falsely implicated in the case.