NIFAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused No.2 in Crime No. 1100/2023 of Kadakkal Police Station. The offences alleged are punishable under Ss. . 20(b) (ii) (B) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in short, is that on 2/7/2023 at 03.05 hours at Punayam, the accused No.1 was found in possession of 1.205 Kg of Ganja. Upon interrogation, accused No.1 revealed that he purchased the Ganja from accused No.2.