ANZIL N.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in Crime No.494/2023 of Kondotty Police Station for having committed offences punishable under Ss. 21(b) r/w 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) The prosecution case is that, on 2/5/2023, at about 8.25 P.M., accused Nos. 1 and 2 were found in possession of 9.4 grams of Heroin meant for sale. The accused were arrested then and there from the spot. Thus, the accused have committed the above offences.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is totally innocent and has been falsely implicated with ulterior motives. At any rate, he points out that the petitioner has been in custody since 2/5/2023, and the continued custody of the petitioner is unnecessary.