VINEETH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos.1 and 2 in Crime No.80 of 2022 of Excise Range Office, Palakkad registered alleging commission of offences punishable under Ss. 22(b), 25, 29 and 32B(a) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) Prosecution allegation is that while the petitioners were returning from Bangalore to Kayamkulam, Excise Enforcement authorities attempted to stop the vehicle and the information was passed to police as well as the Excise authorities and chased the vehicle and obstructed the vehicle and in search, they seized 20.44 grams of methamphetamine and 4 mobile phones, 1 steel knife, 1 revolver and Rs.1,050.00 from the car which was driven by one of the accused. Thus the accused have committed the abovesaid offences.