JIJO BABU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.801 of 2022 of Valiyathura Police Station, Thiruvananthapuram District registered for offences punishable under Ss. 332 and 506 (ii) of the Indian Penal Code and Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that on 11/09/2022, the Sub Inspector of Police, Valiyathura Police Station and party went in search of the accused to his house, doubting that he has committed the offence under the POCSO Act. When the police party reached the house and enquired to the accused, he brandished a knife and threatened them. When the accused attempted to escape, the police party chased him. While so, the accused using a stone hit on the face of a Civil Police Officer and pelted stones at the Sub Inspector. It is further alleged that on receiving the said information, another Sub Inspector of Police went to the spot and found the accused nabbed by the Civil Police Officer and another Sub Inspector. He then enquired the details of the accused to him and also about the injury found on his body. He after seizing the knife from the accused conducted his body search and found a cover from his pocket. On questioning, the accused confessed that the cover contains narcotic substance named MDMA, which was weighed to be 1.02 gms. Hence, the offence.