HARRIS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is arrayed as accused No. 5 in Crime No. 352 of 2022 of Kurruppampady Police Station alleging offences punishable under Sec. 8( c) read with Ss. 20(b)(ii)C, 29 and 27A of the Narcotic Drugs And Psychotropic Substances Act, 1985.

(3.) Prosecution allegation is that the 1st accused had transported 248.165 Kg of dry ganja in a tanker lorry bearing registration No. TN52/A-9200 and the same was intercepted on 15/4/2022 at 2:55 P.M. near Eravichira Temple, Iringol Kara, Rayamangalam Village on the Aluva - Munnar road. The 1st accused was arrested, and the contraband article along with the tanker lorry was taken into custody.