SEEMA CHACKO Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No. 10 in Crime No.248/2022 of Angamaly Police Station, Ernakulam, alleging commission of offence punishable under Sec. 20(b)(ii)(c), 20 (b)(ii)(b), 8(c), 27 A and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) The prosecution allegation is that, on 5/3/2022, at about 11.45 pm, the petitioner/ 10th accused along with other accused were found in possession of 11.130 kilogram of Ganja and 1.525 Kilogram of Hashish Oil in a Honda City Car bearing registration No.KL-07-AV-2050 belongs to the 1st accused which was parked in the parking shed of Federal City Flat Complex, Karayamparambu, Karukutty, with intention to sale and amass money in contravention of the NDPS Act and thereby committed the aforesaid offence.