ISMAEL GANTA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.228 of 2022 of Thadiyittaparambu Police Station, Ernakulam, alleging offences under Ss. 8(c), 20(b)(ii)B and C, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) According to the prosecution, 1845 grams of ganja was recovered from the residence of the first accused and subsequently further recovery was also made from other accused persons and thus the accused are alleged to have committed the offences under Ss. 8(c), 20(b)(ii)B and C, 27A and 29 of the NDPS Act. The petitioner was arrested on 29/11/2022 from Odisha and was brought to Kerala.