SUBIN RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, by the petitioner, who is the 1st accused in S.C. No.1041/2022 pending before the Special Court (Additional Sessions Court-III), arose out of Crime No.24/2022 of Excise Range Office, Palakkad, where he alleged to have committed offences punishable under Ss. 20(b)(ii)(c) read with Sec. 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as 'NDPS Act', for short), and the petitioner seeks regular bail.

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

(3.) The prosecution allegation in this case is that at about 3:00 p.m. on 6/5/2022, accused Nos.1 and 2 were found in possession of 20.5 Kg of Ganja near the foot over bridge in between platform Nos.2 and 3 of railway station, Palakkad. Accordingly, the accused Nos.1 and 2 were nabbed and the contraband taken into custody. Thereafter, crime was registered alleging commission of the above offences.