VIJIN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.1909/2021 of Maranalloor Police Station, Thiruvananthapuram and he seeks regular bail in this petition filed under Sec. 439 of the Code of Criminal Procedure.

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

(3.) In this matter, initially the learned Special Judge under the NDPS Act (Additional Sessions Court-II) granted bail to the accused, who alleged to have committed offences punishable under Sec. 20(b)(ii)(b) and 25 of Narcotic Drugs and Psychotropic Substances Act, 1985 as well as Sec. 27 of the Arms Act, 1959, on the allegation that he had possessed 1.190 kg of ganja and also a chopper in his motorcycle bearing Reg.No.KL 20 P 1262.