T N GOPI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the third accused in Crime No.17/2018 of Excise Circle Office, Thiruvananthapuram District, for having committed offences punishable under Ss. 8(c) r/w Sec. 20(b)(ii)(C), and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation against the petitioner is that on 1/9/2018 at about 1.45 p.m., the petitioner and the other accused were found in possession of 6.360 kilograms of hashish oil for the purpose of sale in contravention of the NDPS Act, and thereby committed the above offence.