DHEEKSHIT Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 20th accused in Crime No.36/2021 of Excise Range Office, Ernakulam. He is alleged to have committed offences under Ss. 22(c), 25, 27A and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) According to the prosecution, the accused, in furtherance of the criminal conspiracy hatched among themselves, were found in possession of 83.896 gram of Methamphetamine Hydrochloride on 19/8/2021, and thereby committed the offences alleged.