KRISHNAPRASAD 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 second accused in Crime No.37/2023 of Excise Range Office, Palakkad, for having committed offences punishable under Sec. 22(C) and r/w Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 6/3/2023 at about 10.20 a.m., while the Excise Inspector and his party attached to Walayar Check Post were conducting vehicle inspection duties in front of Walayar Check Post situated along the Coimbatore-Palakkad NH 544 they found accused 1 and 2 in possession of 130 grams of MAMA kept concealed in a bag in their possession at seat No.14 and 15 of the bus bearing registration No.AR-02-B-4494 which was proceeding to Cochin from Hyderabad, and thereby committing the above offence.