ABDURAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the 2nd accused in Crime No.17 of 2022 of Malappuram Excise Range alleging the commission of offences punishable under Ss. 8(c), 20(b)(ii)C, 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "NDPS Act").

(3.) The prosecution case, in brief, is that while Excise Inspector, Malappuram Excise Range Office and party were conducting vehicle inspection on the basis of secret information on 31/7/2022 at 2.20 a.m. near Morayur VHM Higher Secondary School, the 1st accused was found to have transported 5.5 kgs of ganja on scooter bearing registration No.KL 10 AY 2817 and on the basis of the information given by the 1st accused, 69.169 kgs of ganja and 52 grams of MDMA were seized from the house of accused Nos. 2 and 3 and from the car bearing registration No.KL 84 A 4775 parked in the car porch of the house. Accused Nos. 2 and 3 are parents of the 4th accused.