SHEELA SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code .

(2.) The petitioner is an accused in Crime No.5/2023 of Chalakudy Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 22(c) and 60(3) of the NDPS Act.

(3.) The prosecution case is that on 27/2/2023 at 05.30 p.m., the Excise party seized 0.160 gram of LSD stamps (12 nos) from the possession of the petitioner. It is alleged that the petitioner, who was transporting the same in a vehicle. Hence, it is alleged that the accused committed the offences. The petitioner was in custody from 27/2/2023.