LAWS(KER)-2023-3-74

ABHISHAG ROY Vs. STATE OF KERALA

Decided On March 22, 2023
Abhishag Roy Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application for regular bail filed by the 7th accused in Crime No.1159/2022 of Town North Police Station, Palakkad.

(2.) Heard the learned counsel for the petitioner and perused the case diary as such to be looked into the allegations in this case.

(3.) The prosecution case is that at about 11.35 hours on 9/12/2022 when the S.I of Police Town North Police Station was conducting vehicle checking at Kalmandapam Bye- pass Road near Trinity Eye hospital, accused 1 to 4 were found in possession of and transporting 153.430 gram of Methamphetamine in a car bearing Registration No.KL-10-AT-7125 through Chandranagar-Olavakkode bye-pass road. Accordingly, the contraband was taken into custody and accused 1 to 4 were nabbed.