SHIBU J. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is arrayed as the 4th accused in Crime No.19/2023 of Excise Enforcement And Anti-Narcotic Special Squad. The above case is registered alleging offences punishable under Sec. 8(C), 22(C), 20(b) (ii)(C) of the Narcotic Drugs And Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) The prosecution case is that, on 9/7/2023, the petitioner along with other accused was found in possession of 155.480 kgs of ganja and 70.71 grams of MDMA.

(3.) The petitioner filed an application as Crl.M.P.No.5181/2023 for the certified copy of the seizure mahazar in Crime No.19/2023 of Excise Enforcement And Anti-Narcotic Special Squad before the Additional Sessions Court-I, Thiruvananthapuram. But the said application was dismissed as per Annexure A1 order. Aggrieved by the same, this Criminal Miscellaneous Case is filed.