RAHMATH MON T. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos.1 and 2 in Crime No.1296 of 2023 of Kottakkal police station, Malappuram, registered for offences under Ss. 20(b),(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 2/11/2023 at 12.30 PM, when the Sub Inspector of Police, Kottakkal Police Station and his party were conducting a patrolling, the petitioners were found in possession of 3.470 Kilograms of Ganja, while they were transporting the same in a bike bearing registration KL-50-K-6131 near HR Stores, at Maravattam Vattaparamb Road, Grace Valley College Junction and thereby committed the above said offences.