NARESH PRADHAN 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. 116/2018 of EE and ANSS, Wayanad, for having committed offences punishable under Ss. 20(b)(ii)(B) of the NDPS Act.

(3.) The allegation against the petitioner is that he was found in possession of 2 kg of Ganja for sale on 11/11/2018 at 1.30 p.m. near the parking ground of hotel Vrindhavan Beer Parlour situated in Kalpetta town and thereby committed the aforesaid offences.