FEBIN FREDDY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 8th accused in Crime No. 245 of 2022 of Koratty Police Station registered alleging commission of offences punishable under Ss. 20(b)(ii)C and 27A read with Sec. 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 and Sec. 34 of Indian Penal Code 1860.

(3.) The prosecution allegation is that accused Nos.1 to 3 transported a total quantity of 10.730 Kilograms of Hashish oil for the purpose of sale through the Thrissur-Angamaly road on 02/03/2022. The specific allegation is that the 1st accused is the owner in possession of cars bearing Registration Nos. KL-08- Y-2626 and TN-32-U-4199, and the 2nd and 3rd accused were the drivers of the respective cars. 1.638 kgs of hashish oil was recovered from the car bearing registration No. KL-08-Y-2626 and 8.992 kgs was recovered from the car bearing registration No.TN-32-U-4199. Accused nos. 1 to 3 were arrested on 02/03/2022 and are in judicial custody.