ASHIK LATHEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the 1st accused in Crime No.414/2022 of Fort Kochi Police Station, Ernakulam alleging commission of offences punishable under Ss. 20(b)(ii)B, 25 and r/w Sec. 29 of the NDPS Act.

(3.) Prosecution case is that, the accused persons in furtherance of their common intention had been found to be in possession of 141.584 grams of Hashish oil without any authority kept in a car bearing Registration No.KL-07-CH-8015 and in the pants pocket of the accused persons on 22/4/2022 at 7.30 PM, as intercepted by the Sub Inspector of Police, Fort Kochi.