FASIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail has been moved by this petitioner who is the sole accused in Crime No.515 of 2021 of Nilambur police station registered for the offences punishable under Ss. 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act (for short 'the Act').

(2.) The petitioner has been in custody since 27/9/2021.

(3.) The allegation against this petitioner is that on 27/9/2021 at about 17.20 hours, this petitioner was found in possession of 1.175 kg of ganja and transporting the same in his motor cycle bearing Reg.No.KL 71 H 0818 through Nilambur-Manjeri public road and he was intercepted by the Sub Inspector of Police, Manjeri and seized 1.175 kg of ganja.