SHAJI E.T Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail has been filed by the 3rd accused in Crime No. 717 of 2021 of Kondotty Police Station registered for the offences punishable under Ss. 20(b)(ii)(B) and 29(i) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(2.) The prosecution allegation is that on 20.09.2021 at about 23 Hrs. while the Sub Inspector of Police, Kondotty was on law and order duty, on suspicion intercepted a car bearing Registration No. KL-57-Q-4142 driven by the 1st accused. On search, the police team had seized in total 16.150 kgs. of ganja kept concealed in the possession of the accused and thus the accused had been booked for having committed the aforesaid offences.

(3.) The learned Public Prosecutor has submitted that the car in which the contraband was seized belongs to the wife of the 1st accused and he was found in possession of the contraband along with the other accused. The investigation is in full swing. It is also to be noted that, on instruction the learned Public Prosecutor submitted that the petitioner has no criminal antecedents.