ANTOS JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 4th accused in SC No.46/2021 on the file of the Special Judge for NDPS cases, Thodupuzha arising out of Crime No 12/2020 of Ettumanoor Excise Range Office, alleging commission of offences punishable under Ss. 8(c), 20(b)(ii)(c), 25, 27A and 29 of Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, on 23/5/2020 at about 8 pm, the second accused was found transporting 59.5 Kgs of dried ganja from Yaswanthapuram in Karnataka to Kerala in a lorry bearing Reg.No.KL-36-C-599, of which, the first accused was the registered owner. According to the prosecution, the accused Nos.1 to 10 had conspired to transport ganja. Under the leadership of A6, they amassed fund through accounts of A4 and A8 and transferred the same to A9. A5 collected the ganja from A9 at a place called 'Thuni' in Karnataka and brought it to Bangalore. Later, on the direction of A6, A5 and A4 transferred the same to A2, the driver of the above lorry. The lorry was intercepted by the excise officials at Athirampuzha.