MADHAV K. MANOJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the third accused in crime No.890/2020 of Kalloorkadu Police Station. The above case is registered against the petitioner and others alleging offences punishable under Section 20(b)(ii)(C), 27(A) and 29 of the NDPS Act.

(3.) The prosecution case is that, the accused person with an intention to amass money illegally by selling narcotic drugs, procured 17 packets of dry ganga weighing 39.845 kilograms and kept the same in an iron shelf in a rented house which belongs to one Mr. Shiju George. The Police seized the same on 25.11.2020 at 7.30 hrs from the said rented house. It is alleged that on subsequent investigation, it was revealed that the petitioner has provided funds for the purchase of narcotic drugs to other accused in the crime. The petitioner was arrested on 22.03.2021.