JACOB PHILIP Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are arrayed as accused Nos.1 and 2 in Crime No.28 of 2022 of Excise Range Office, Palakkad registered alleging commission of offences punishable under Ss. 20(b)(ii)(B), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "NDPS Act").

(3.) The prosecution case is that on 3/6/2022 at 04.30 a.m., the petitioners were seen sitting in a car bearing registration No.KL-05 AA 1551, possessing 11.6 kgs of ganja and were arrested by the police near Walayar toll plaza in Palakkad National Highway and thereby committed the offences as alleged.