ANEESH A.C. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1/2022 of Excise Enforcement and Anti Narcotic Special Squad, Kollam, alleging commission of offences under Sec. 20(b) (ii) B of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act').

(3.) The allegation against the petitioner is that the petitioner was found in possession of 3.1 Kgs of Ganja at his residence situated in Kareepra Grama Panchayath in Kollam District.