HARIKRISHNAN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail.

(2.) The petitioner is arrayed as the 8th accused in O.R No.2/2023 of NCB, Cochin, for offences punishable under Ss. 8(c) r/w 22(c), 25, 27A, 28 and 29 of the NDPS Act.

(3.) The prosecution case is that on 24/4/2023, a consignment from Gurugram, Haryana, reached Kadavanthra in favour of A1 and on a thorough investigation, it was found that A1 to A7 were involved in the dispatch and the transportation of LSD having 5.5 grams. Subsequent to that, A2, A3, A4, A5 and A6 were summoned, and A5 came along with A6 in his car. From this car, 80 grams of ganja was recovered by the NCB officers. Hence, a case under Sec. 8(c) r/w Sec. 22(c), 25, 27A, 28, and 29 of the NDPS Act was registered against the accused.