APPADI SIVASANKAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the first accused in Crime No.15/2023 of Excise Range Office, Thrissur. The offences alleged against the petitioner are under Ss. 20(b), (ii) (B) and 29 of NDPS Act.

(3.) The prosecution case is that, 3/5/2023 at about 7.30 am, the petitioner along with the second accused was found in possession of 11.635 kg of Ganja in an auto rickshaw driven by the second accused near Lenin Nagar bus stop at Thrissur, Kunnamkulam road and thereby committed the aforesaid offences.