ABINS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail filed by the 4th accused in crime No.40/2022 of Muvattupuzha Excise Range.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the case diary along with detailed report submitted by the Investigating Officer.

(3.) The prosecution allegation is that, accused Nos. 1 to 4 jointly transported 79.200 kilogram of Ganja, and the same was detected while they were transporting the contraband in a lorry bearing registration No.KL-38-E-7340, against the prohibitions contained in the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred as 'NDPS Act') and the same was taken into custody by the Excise party at 7.15 am on 10/9/2022. Accordingly, accused Nos. 1 to 4 were arrested and crime alleging commission of offences punishable under Sec. 20(b)(ii)(c), 29 and 60(3) of the NDPS Act was registered and is on investigation.