SHADDAM HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the 2nd accused in Crime No.1921/2022 of Ernakulam Central Police Station, under Sec. 439 of the Code of Criminal Procedure, where accused 1 and 2 alleged to have committed offences punishable under Ss. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act and Sec. 6(b) and 24 of Cigarettes and Other Tobacco Products Act, 2003.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution allegation is that at about 2.00 p.m on 28/12/2022, accused Nos.1 and 2 jointly possessed 7 kg of ganja, 1197 tablets, 270 packet cool lip, 29 packet Swagath, 510 packet Hans, 14 packet Vimal tobacco products in 2 sacks for the purpose of sale near ERG Junction, Banerji Road, Ernakulam.