BRISTY BISWAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of the Cr.P.C.

(2.) The applicant in B.A.No.9387/2020 is the 9th accused while the applicant in B.A.No.401/2021 is the 6th accused in Crime No.597/2020 of Vagamon Police Station, Idukki. The offences alleged against the applicants and the other co-accused in the aforesaid crime are punishable under Sections 20(b)(ii)(A), 22(a), 22(b), 22(c), 27 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in brief, is thus: On getting information about a D.J.party being organised in a resort named the Cliff Inn at Vagamon, the Inspector of Police reached there on 20/12/2020 and conducted a search between 22:30 hours on that day and up to 5:00 hours on 21/12/2020. Various quantities of Ecstasy Pills, Ecstasy Powder, hashish, L.S.D stamps, charas, MDMA and Ganja were seized from each of the accused. It is contended that the D.J. party was arranged by the accused for the consumption, sale and distribution of the aforementioned narcotic drugs and psychotropic substances, and information was passed to all by means of a WhatsApp group named and styled as 'AADRAADRA'. It is alleged that it was the result of a conspiracy hatched by all the participants.