LAWS(KER)-2022-5-178

ARUN Vs. STATE OF KERALA

Decided On May 06, 2022
ARUN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioners are the accused in Crime No. 440 of 2022 of Kodungalloor Police Station registered against the petitioner alleging offences punishable under Sec. 20(b)(ii)B of the Narcotic Drugs and Psychotopic Substances Act 1985.

(3.) The prosecution case is that on 21/4/2022 at 2.55 pm, the accused persons were found in possession of .870 kg of Hashish oil and thereby they have committed the offence. The petitioners were arrested on 21/4/2022.