VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is arrayed as the 1st accused in Crime No.381/2022 of Vatakara Police Station, alleging commission of offence punishable under Ss. 20(b)(ii) (A) and 22(b) read with Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The allegation of the prosecution is that on 19/4/2022 at 1.15 pm, the accused was found in possession of 4.650 gms of MDMA and 9gms of Ganja transported in a motor cycle bearing registration No.KL18Y 1812 at Vatakara Railway Quarters Road and thereby committed the offence as alleged. The petitioner was arrested on 19/4/2022 and has been remanded to judicial custody. He moved an application for bail before the Court of Special Judge (NDPS Act Cases) Vatakara, which was dismissed as per Annexure-1 order dtd. 6/5/2022.

(3.) The contention of the learned counsel for the petitioner is that, even going by the case of the prosecution, only 9 gms of Ganja was seized from the motor cycle owned by the petitioner. The petitioner contend that he is innocent of the charges levelled against him and that he has no other criminal antecedents. It was also submitted that petitioner is an M.Tech student undergoing his studies at Bangalore.