PRABHAJITH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 572 of 2022 of Arroor Police Station, Alappuzha District alleging commission of offences punishable under Ss. 20(b)(ii)B and 29 of the Narcotic and Psychotropic Substances Act,1985.

(3.) The prosecution allegation is that, on 23/8/2022 at about 6.30 PM, petitioners were found on the road near Arroor Keltorn junction with a scooter bearing No. KL 04 AQ 164 and was carrying 1.132 kilogram of Ganja. Thus the accused committed the above said offences.