AKBARSHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 1st accused in Crime No.10 of 2021 of Excise Enforcement and Anti Narcotic Special Squad, Thriuvananthapuram for the offence punishable under Ss. 20(b)(ii)C and 25 of NDPS Act.

(3.) The prosecution allegation is that on 23/10/2021, at 1.00 p.m, the 1st accused was found in possession of 55 kgs of ganja at Bismila Poultry Farm, Manalimukku in Nellandadu Village and in furtherance of the criminal conspiracy hatched between accused 1 and 2, the 2nd accused took one sack of ganja out of the four sacks of ganja kept at that poultry farm of the 1st accused for the purpose of sale, in contravention of the provisions of NDPS Act and thus committed the above said offences.