SUMAL VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the 4th accused in Crime No.228/2022 of Thadiyittaparambu Police Station, where he alleged to have committed offences under Sec. 20(b)(ii)B and (C) of the Narcotic Drugs and Psychotropic Substances Act.

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

(3.) The prosecution case in brief is that on 27/3/2022 at 8.25 p.m, when the police party searched the house of the 1st accused, it was found that the 1st accused kept 1.845 kg. of ganja for sale along with an electronic digital weighing machine for measuring the contraband at his house. The 4th accused was taken into custody from his house alleging that he had facilitated the 1st accused in procuring the contraband and thereby committed the aforesaid offences. Thereafter, crime registered and the same is on investigation.