AJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in crime NO. 18/2022 of Kothamangalam Excise Range canvasses Regular Bail in this petition filed under Sec. 439 of Cr.PC.

(2.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor.

(3.) The case of the prosecution is that the accused herein was found in possession of 12.435 Kg of dry ganga for the purpose of illicit sale. While transporting the same in an Autorikshaw on 18/3/2022 at about 1.50 pm, he was intercepted and the contraband taken to custody. Thereafter crime alleging commission of offences punishable under Ss. 20(b)(ii)(B) and 25 of NDPS Act was registered and is on investigation.