PRATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail filed by the 2nd accused in Crime No.21/2022 of Excise Range Office, Palakkad.

(2.) The offences alleged against the applicant are punishable under Ss. 20(b)(ii)C, 25 and 29 of the NDPS Act, 1985.

(3.) The prosecution case in short is that the applicant along with the remaining accused were found possessing and transporting 82 kgs of ganja in a tourist bus on 10/04/2022 at 9.30 a.m. and thereby committed the offence.