ANAGESH K. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioner is accused No.5 in Crime No. 1112/2020 of Chevayoor Police Station, alleging commission of offence punishable under Ss. 20(b)(ii) (B) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) The prosecution allegation is that, on 17/9/2020, at about 9:00 pm, while the Chevayoor Police was engaged in patrolling duty, they had found accused no. 1 to 4 in possession with 6.410 kg of dry ganja in a car bearing registration number KL 14L 8899. The accused were arrested and taken to Police custody. The prosecution also alleges that while questioning accused no. 1 to 4, it was revealed that they had been doing large scale procurement and supply of Ganja at the instance of the petitioner.