AJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by accused Nos.1 and 2 in Crime No.368/2022 of Neyyattinkara Police Station, where they alleged to have committed offences under Sec. 20(b) (ii)B of the Narcotic Drugs and Psychotropic Substances Act.

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

(3.) The prosecution case in brief is that on 2/4/2022 at about 7.15 p.m, accused Nos.1 and 2 were found in possession of 2.10 kg. of Ganja each while carrying the same in a car bearing Registration No.KL-16-Q 3057 owned by the 1st accused. They were intercepted and the contraband taken into custody. Thereafter, crime registered and the same is on investigation.