K.R. SAJID Vs. STATE OF KERALA

JUDGEMENT

(1.) This successive application for regular bail has been submitted by the petitioner who is the second accused in Crime No.06 of 2021 of Sreekandapuram Excise Range, Kannur District registered for the offences punishable under Ss. 22(b), 20 (b) (ii)(A) r/w Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS' Act).

(2.) The prosecution allegation is that on 31/7/2021 at about 6.30 pm this petitioner was found along with the other accused transporting narcotic drugs in a car bearing No.KL 10 AM 827 through the public road at Taliparamba, in contravention of the provisions of the NDPS Act and they were apprehended by the Excise officials and the contraband was seized and thus the crime was registered against this petitioner as well the other accused.

(3.) The petitioner has been in custody since 31/7/2021.