SOURAV Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 11th day of January 2021 Application for regular bail under Section 439 of the Cr.P.C.

(2.) This is a successive application for bail filed by the applicant after his erlier application was dismissed by this Court. The applicant is the 2nd accused in Crime No.23/2020 of Excise Range Office, Thrissur for having allegedly committed offences punishable under Sections 22(b) and 22(c) read with Section 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").

(3.) The prosecution case, in brief, is that the applicant had as a part of criminal conspiracy with the 1st accused, was carrying 0.780 gms of MDMA in the right pocket of his jeans and the 1st accused carrying 1.74 gms of MDMA and 0.174 gms of LSD and they were intercepted by the excise officials while they were travelling in a motorcycle and the crime was registered against them for the aforesaid offences.