BENNY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.2 in Crime No.31/2021 of Kollam Excise Range alleging commission of offences punishable under Ss. 20(b)(ii)(B), 25 and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) The prosecution allegation is that, on 4/9/2021, at around 8 pm, near Mamoodu juma Masjid, the police intercepted a motor cycle No.KL2/BP-5141, in which the 1st accused was found in possession of 1.506 Kg of Ganja and seizure of contraband and vehicle was effected. It was further alleged that, on further investigation it was revealed that the 2nd accused, the petitioner herein, is the owner of the motor vehicle and he entrusted the ganja to the 1st accused for sale.