ANOOP Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by accused Nos.1 and 2 in Crime No.4/2022 of Neyyattinkara Excise Circle Office, Thiruvananthapuram, where they alleged to have committed offences under Ss. 8(C), 20(b)(ii)B r/w 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) The prosecution case in brief is that on 24/2/2022 at about 9.05 p.m, accused Nos.1 and 2 together carried 4.307 kg. of Ganja in a motor cycle bearing Registration No.KL-19-G 4355 against the provisions contained in the Narcotic Drugs and Psychotropic Substances Act. They were intercepted and nabbed. Further, on recovery of the contraband, crime was registered under Ss. 8(C), 20(b)(ii)B r/w 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and the same is on investigation.