VIJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the first accused in crime No. 69/2020 of Excise Enforcement and Anti-Narcotic Special Squad, Palakkad. The crime was registered alleging offence under Sections 20(b)(ii)C and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The allegation is that on 10.12.2020 at 9.30 a.m., the accused persons were found transporting 122 kgs of ganja in a pick-up van bearing registration No. KL-58-AB- 9623 at the road near by the weighing bridge at Walayar. They were arrested from the spot along with the contraband and since then the petitioner is in judicial custody.

(3.) The learned counsel for the petitioner submits that investigation is over and that for the last 211 days he is in custody, but charge sheet is not yet laid.