FEBIN FREDDY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is arrayed as the 8th accused in Crime No.245 of 2022 of Koratty Police Station, alleging commission of offence punishable under Ss. 20 (b)ii)C and 27A read with Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act 1985 and Sec. 34 of Indian Penal Code 1860. The allegation in the crime is that accused had transported total 10.730 kgs of hashish oil for the purpose of sale through Thrissur - Angamaly road on 02/03/2022.

(3.) Petitioner submits that 6th accused in the crime is a friend of the petitioner who had earlier worked together. The 6th accused is now carrying out construction activities. Whenever the 6th accused needed money to pay his employees, he used to contact this petitioner and the he has transferred some amounts as demanded by the 6th accused to pay his employees. Just because an amount of Rs.70,000.00 was transferred by him to the account of the 6th accused in the month of February 2022, the petitioner is arrayed as the 8th accused in the above crime even without any evidence to connect this petitioner with the said crime. Petitioner submits that he is arrested on 8/8/2022 and he is in custody since then.