BADHUSHAH M. 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 petitioner is the second accused in Crime No.896/2023 of Sreekariyam Police Station for having committed offences punishable under Ss. 22(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation against the petitioner is that the accused, along with the co-accused, were arrested on 22/07/2023, at 7.30 p.m., from the autorickshaw driven by the first accused allegedly in possession of 604 grams of Hashish Oil hidden beneath the driver's seat and 32 grams each from accused 2 to 4 and thereby committed the aforesaid offences.