NANDAKUMAR N Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.26/2021 of Excise Enforcement & Anti Narcotic Special Squad, Ernakulam. The offences alleged against the petitioner are under Ss. 20(b)(ii)C, 25 and 29 of the NDPS Act.

(2.) The prosecution case is that, on 28/4/2021 at about 3.15 a.m., the accused Nos.1 and 2 were found transporting 140 KG of Ganja in a pickup van with Registration No.KL-09/AF-2210 through Vallarpadam Container Road near Anavathil Junction, Eloor. The petitioner was arrested on the same day, and since then, he has been under judicial detention. This application for regular bail is submitted in such circumstances.

(3.) Heard Sri.Nireesh Mathew, learned counsel for the petitioner and Sri.C.S. Hrithwik, learned Public Prosecutor for the State.