ARJUN E. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos. 2 and 3 respectively in OR No.1/2023 of NCB Kochi, registered for offences punishable under Ss. 22 (c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that on 30/3/2023 at 9.00 a.m., based on information received by NCB search was conducted at the DTDC Express Limited, Vengara, Malappuram and found that 99 grams of Amphetamine was received as a courier parcel and the contraband article was transported by the petitioners in conspiracy which one Abdul Jalee, and thereby committed the above offence.