MUHAMMED FAIJAS. P Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the 3rd accused in Crime No.544/2022 of Nileshwar Police Station, alleging commission of offences punishable under Sec. 22(b) and 29 of Narcotic Drugs and Psychotropic Substances Act 1985.

(3.) The prosecution allegation is that, on 08/08/2022 at 10.30 hours, the Sub Inspector of Police Nileshwar and Party was conducting vehicle checking duty at the NH road, on the southern side of Nileshwar Taluk Hospital road Junction, they stopped and searched a car bearing Registration No KL 59 Q 7329 in which the petitioner and two others were travelling and while so, the police party found the petitioner and others transporting 29.50 grams of brown sugar in a car. Thus the petitioner committed the aforesaid offences