SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The petitioner is the 2nd accused in Crime No. 846/2022 of Kazhakkuttom Police Station, Thiruvananthapuram, for having committed offences punishable under Sec. 20(b)(ii)(c) r/w Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that, on 23/6/2022 petitioner was found driving a car bearing Reg.No.KL-43-5038 with accused No.1 and on searching the car 125.45 Kgs. Ganja was seized from the boot of the car and thereby committed the offence.