FIROZ K.M. 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 accused in Crime No.16/2023 of Kozhikode Excise range Office, Kozhikode, having allegedly committed offences publishable under Ss. 20(b)(ii) and 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 14/3/2023 at about 12 noon, the petitioner was found in possession of 2 kilograms of ganja transported in a car bearing registration No.KL 77 A 2522 through Arayidathpalam-Eranhipalam Mini Bye pass road. Thereafter, on the basis of the disclosure statement made by the accused search was conducted in a house occupied by the accused in ward No.31 of Kozhikode Corporation and 35 Kilograms of Ganja and 761 grams of Hashis oil were seized. The accused possessed a commercial quantity of ganja and an intermediary quantity of hashish oil, thereby committing the above offence.