ANANTHU THAMPI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sixth accused in O.R. No. 2/2023 of the Narcotic Control Bureau, Kochi, for having allegedly committed offences punishable under Ss. 8(c) r/w Sec. 20(b)(ii)(A), 22(c), 25, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 24/4/2023, a consignment from Gurugram, Haryana, reached Kadavanthra in favour of A1 and on a thorough investigation, it was found that A1 to A7 were involved in the dispatch and the transportation of LSD having 5.5 grams. Subsequent to that, A2, A3, A4, A5 and A6 were summoned, and A5 came along with A6 in his car. From this car, 80 grams of ganja was recovered by the NCB officers and thereby committed the offence.