SAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 483 of the Bharathiya Nagarik Suraksha Sanhita, 2023 filed by the 3rd accused in Crime No.352 of 2022 of Kuruppampady Police Station, Ernakulam registered under Ss. 29, 27A, 8(c) read with Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The prosecution allegation is that, on 15/4/2022 at 2.55 pm, the petitioner brought 248.165 kg of dry ganja from Orissa as per the direction of the 2nd accused, in a tanker lorry owned by the 1st accused for selling the same for making profit, in contravention of Narcotics Drugs and Psychotropic Substances Act and Rules.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.