POORNA KANDIKI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicants are the accused Nos. 1 to 4 in Crime No.27/2022 of Excise Enforcement and Anti Narcotic Special Squad, Palakkad. The offences alleged are punishable under Ss. 20(b)(ii)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in short, is that on 24/08/2022 at 6.25 AM, the applicants were found in possession of 20.440 kilograms of dry ganja.