NIZAMUDHEEN T.K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No.650/2020 of Pariyaram Police Station for having allegedly committed an offence punishable under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act (for short "NDPS Act").

(3.) The prosecution case, in brief, is that on 06.07.2020 in connection with another crime No.649/2020 registered for the offences punishable under Sections 341 and 392 of the I.P.C., a search was conducted in the house by the police and during that search the applicant was found to be in conscious possession of 1.615 kgs. of Ganja, which was concealed in his house. Subsequently, this Crime was also registered against him for the aforesaid offence.