MOHAMMED HANEEFA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused in Crime No.1/2012 of Aryanad Excise Range. The offence alleged against him is under Sec.20(b)(II)(B) of NDPS Act. He has been in custody from 23.3.2012 onwards. It is alleged that he was found in possession of 1.755 kgs of ganja intended for sale.

(2.) LEARNED counsel for the petitioner submits that considering the period of detention, petitioner may be granted bail.