ANOOP Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 3rd accused in Crime No.5/2021 of Kattakada Police Station, Thiruvananthapuram alleging commission of offences under Ss. 20 (b) (ii) (c), 8 (c), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act). The matter is now pending as S.C No.677/2020.

(2.) The allegation against the petitioner is that on 1/10/2021 at about 12.45 p.m the petitioner along with accused Nos.1 and 2 were found in possession of 187 Kgs of Gunja and thereby the petitioner committed the offences alleged against him.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner was a Driver engaged by the other accused in the case and he had absolutely no connection with the alleged contraband in the vehicle. It is submitted that the petitioner was totally unaware that the contraband was carried in the car in question and there was absolutely no recovery from the possession of the petitioner.