NOUFAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioners are the accused Nos.1 and 2 in Crime No.15/2021 of Excise Enforcement Anti-Narcotic Special Squad, Malappuram District. The offences alleged are under Ss. 8(c), 20(b) (ii) (B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(3.) The prosecution case in short is that on 23/10/2021 at 6.00 p.m, the petitioners were found in possession of 11.280 grams of ganja at the house bearing door No.13/346 in contravention of the NDPS Act and the Rules and thereby committed the offence.