VARSHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the 3rd application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the 3rd accused in Crime No. 1472/2021 of Angamali police station. The offences alleged are punishable under Ss. 8C, 20(b)(ii)(C) and 29 of the NDPS Act.

(3.) The prosecution case, in short, is that on 8/11/2021 at 07.45 p.m., the applicant along with remaining accused were found in possession of 25.720 Kgs and 219.660 Kgs of Ganja in the cars in which they were travelling in contravention of the NDPS Act and thereby committed the offences.