BIJU JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the fourth accused in Crime No.9/2019 of Excise Circle Office, Thiruvananthapuram, for having committed offences punishable under Ss. 8(c), 20(b)(ii)(C), 20(b)(ii)(B), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that at about 5.15 p.m., on 22/6/2019, in furtherance of the criminal conspiracy hatched by the accused persons, the first accused was found in possession of 20.064 Kilograms of Hashish Oil, 220 grams of Charase and 2.500 kilograms of ganja, for the purpose of sale . At Vazhamuttom Junction, Thiruvallam Village, in contravention of the provisions of the NDPS Act, 1985. During the investigation, it was revealed that the petitioner collected the contraband articles from Andra Pradesh, thereby committing the above offence.