ARUN RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicants are accused 1 and 3 in Crime No.357/2021 of Edathua Police Station for having allegedly committed the offences punishable under Sections 20(b)(ii)A and 22(b) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(3.) The prosecution case, in brief, is that on 06.05.2021 the applicants were allegedly travelling in a car bearing Reg.No.KL-07-M-8784 and by about 11.55 AM, they were intercepted by the police and on inspection, the 1st accused was found to be in possession of 1.6 grams of Amphetamine and the 3rd accused was found to be in possession of 0.750 grams of Amphetamine. 425 grams of dried Ganja was also seized from the possession of the 5th accused. They were all arrested and remanded to judicial custody.