SAHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the second accused in Crime No.77/2023 of Excise Enforcement and Anti Narcotic Special Squad, Kollam, for having committed offences punishable under Ss. 20(b)(ii) and 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that the accused persons, in furtherance of their conspiracy with the intent to sell, on 3.9.20230, while they were transmitting 25 grams of Ganja and 3.220 Grams of MDMA on a bike, they were intercepted by the excise officials and allegedly seized above-said contraband and thereby committed the above offences.