RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 and the petitioner is the sole accused in crime No.1320/2021 of Chavara Police Station, Kollam, where he alleged to have committed offences punishable under Ss. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, (hereinafter referred as 'NDPS Act', for short), and the petitioner seeks regular bail.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution allegation is that at 16:40 hrs. on 23/12/2021, the accused herein possessed 1.30 Kg of Ganja against the prohibitions contained in the NDPS Act and, thereafter, the contraband, which was thrown away by the accused was taken into custody and the accused was arrested thereafter. This is the premise on which the prosecution alleges commission of the above offences.