MANEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is arrayed as the 11th accused in Crime No.228 of 2022 of the Thadiyittaparambu Police Station registered alleging commission of offences punishable under Sec. 20(b) (ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation against the petitioner is that on 25/3/2022 at 8.25 p.m., when the police party searched the house of the 1st accused, it was found that the 1st accused kept for sale 1.845 kgs of ganja and an electronic digital weighing machine for measuring the contraband at his house. In this connection accused Nos.1 to 7 were taken into custody and from the confession statement of the 7th accused, 70.400 kgs of ganja was recovered from the car bearing registration No.KL 13/K 7760 owned by the 8th accused and accused Nos.8 and 9 were arrested from the place of seizure of 70.400 kgs of ganja while they were selling the contraband to accused Nos.10 and 11. It is also the case of prosecution that the contraband was brought from Odisha by the 9th accused along with accused Nos.7 and 8 in a tanker lorry belongs to the 12th accused and thus the accused committed the abovesaid offences.