SUMOD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is accused No.3 in Crime No.112/2022 of Malappuram Police Station alleging commission of offence punishable under Sec. 20(b)(ii)C and 29 of the Narcotic Drugs and Psychotropic Substances(NDPS) Act.

(3.) The prosecution allegation is that, on 16/2/2022, at 10.35 pm, at Kadungooth, on Perinthalmanna road, accused Nos. 1 and 2 were found to have transported 22.125 Kgs of ganja in a car and on the interrogation of the 1st accused, he gave statement that ganja was purchased by him and the petitioner from Andhra Pradesh and thus the accused committed the aforesaid offence.