SUBEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is 1st accused in Crime No. 25/2022 of Chalakudy Excise Range, Thrissur District, alleging commission of offences punishable under Ss. 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case in brief is that on 29/8/2022 at 6.15 p.m at Koovakkattukunnu, the excise party attached to Chalakudy Excise Range found the petitioner along with another transporting I.900 kg of ganja on a motorbike bearing registration no KL-64-H-8224 and thereby committed the alleged offence.