AKHIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.2 in Crime No.25 /2023 of Excise Enforcement and Anti Narcotic Special Squad, Palakkad. The offences alleged are punishable under Ss. 20(b) II (A), 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in short, is that on 25/5/2023 at around 03.10 p.m, at platform No.3 of the railway station, Palakkad, the applicant, along with the accused No.1, were found in possession of Hashish 50.85 grams, Charas 8.65 grams and LSD 0.500 grams and thereby, the applicant committed the offences.