SUMESH MOHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The allegation against the petitioner is that, on 19/8/2022 at 11.30 a.m., A1 to A3 were found to have transported 21.450 kilograms of Ganja in a car at Vasuppadi on Thalgalpadi-Kumbidi road and A4 and A5 aided them to commit the offences. The petitioner was arrested on 19/8/2022 and has been in judicial custody since then.

(3.) Heard Sri. Thomas Anakkallunkal, the learned counsel appearing for the petitioner, and Sri. P.G. Manu (Mamalassery), the learned senior Public Prosecutor for the State.