MAJEED C.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The petitioner is the accused in Crime No.2 of 2022 of Excise Enforcement and Anti Narcotic Special Squad, Malappuram, for having committed offences punishable under Ss. 8(c) and 20(b)II(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that, on 17/1/2022, at about 6.50 p.m., the detecting officer seized 3.050 kilograms of Hashish oil on a search conducted in the residence of the petitioner based on prior information and thereby committed the above offences.