SHARAFUDHEEN 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 second accused in Crime No.797/2023 of Manjeri Police Station, Malappuram, for having committed offences punishable under Ss. 20(b)(ii) B and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 5/7/2023 at 7.15 p.m., at Naruka amsom, A1 to A5 were found possessing 8.68 kilograms of Ganja for the purpose of sale in an auto-rickshaw bearing Registration No.KL 49 E 6028 and KL 18 A 4485, and thereby committing the above offence.