SWETHA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 4th accused in Crime No. 07 of 2022 of Chalakkudy Excise Range, Thrissur registered for the offences punishable under Ss. 20(b)(ii)C, and 29, 60(3) of the NDPS Act.

(3.) The prosecution case is that, on 10/3/2022 at 4.15 a.m., the excise party attached to the Excise Range, Chalakkudy detected that the accused who are 4 in number illegally possessed and transported 67 kilograms of ganja in vehicle bearing registration No.KL-41-K-4886 and TN-37-CS-3142. The vehicle was intercepted and the contraband article was seized at service road near Chalakkudy court junction.