DEEPAK K.C. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail filed by the first accused in Crime 29/2022 of Manjeri Excise Range Office, Malappuram.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the report of the Investigating Officer and the relevant documents available.

(3.) In this matter prosecution alleges commission of offences punishable under Ss. 22(c), 8(c) r/w 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act' for convenience). Prosecution case that could be read out from the report of the Investigating Officer is that at 6 p.m on 24/9/2022, acting on a secret information given by Sri.Anilkumar, State Excise Commissioner to the effect that the accused herein was possessing contraband in front of Professional Courier Service, Sabeena Complex, Areacode P.O., the Excise Circle Inspector and party searched the accused who were present at the said place and on search 08.411 gm (730 nos.) of LSD Stamp was recovered from the accused. Accordingly, the accused/petitioner and scooter bearing No.KL57-W-1820 were seized and crime alleging commission of above offences was registered and the same is on investigation.