WASEEK ALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused in Crime No.33/2023 of Manjeri Excise Range Office, Malappuram. The offence alleged is punishable under Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act').

(3.) The prosecution case, in short, is that on 14/8/2023 at 8.45 pm, the applicant was found in possession of 1.74 gms of Ganja in contravention of the NDPS Act and Rules.