RIJU PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) Accused Nos.1 and 5 filed B.A.No.9533/2023 and accused No.4 has filed B.A.No.8658/2023. The petitioners are accused Nos. 1, 5 and 4, respectively, in Crime No. 51/2023 of the Narcotic Enforcement Squad Adimaly, for having allegedly committed offences punishable under Ss. 22(b), 20(b)(ii) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 26/09/2023 at 12:30 PM, wherein accused were apprehended in the possession of 0.068 grams of LSD stamps and 15 grams of dried ganja. These contrabands were discovered within a Maruthi Suzuki Swift vehicle bearing registration number KL 07. CP. 8046, located within the jurisdiction of Devikulam Taluk. This incident took place in Mannamkandam Village, situated along Chatupara Bank, adjacent to the Kochi Dhanushkodi National Highway, on the northern side of the roadway, directly in front of the establishment recognised as Neelakurinji Chocolate Hub and thereby committed the offence.