RAHUL C. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.29 of 2022 of Excise Range Office, Manjeri alleging commission of offences punishable under Ss. 22(c) and 29 of the NDPS Act.

(3.) The prosecution allegation is that on 24/9/2022 the petitioner along with the 1st accused was found to have possessed and transported 8.411 grams of LSD stamp and the contraband article was transported using courier service and the petitioner along with the 1st accused was arrested on 24/9/2022 in front of the office of the courier agency.