SAMEER P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the petitioner, who is the 1st accused in Crime No.127/2022 of Kuttippuram Police Station, Malappuram, where the accused alleged to have committed offences under Sec. 20(b)(ii)B r/w Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act.

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

(3.) The prosecution case, in brief, is that the accused herein was found in possession of 6 kg. of Ganja in room No.402 of Puthankottil Tourish Home at Kuttipuram. The accused were intercepted and the contraband taken into custody. Thereafter, crime registered and the same is on investigation.