NOUSHAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the second accused in Crime No.352/2022 of Kuruppampadi Police Station, Ernakulam District, for having committed offences punishable under Ss. 8(c) r/w Sec. 22(b)(ii) (C), 29 and 27A of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation against the petitioner is that on 15/4/2022 at about 2.55 p.m., on previous information, a tanker lorry bearing registration No.TN 52 A 9200, driven by accused No.1 was intercepted by the police and on searching the vehicle, 248.165 kilograms of ganja was seized from the secret chamber of the said lorry. Thereafter, on the basis of the confession, it is alleged that accused Nos.2,4,5 and 6 have spent a certain amount to purchase the contraband through accused No.3. and thereby committed the above offence.