DENNY KUNHAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused in O.S.No.62/2024 of Air Intelligence Unit, Cochin International Airport Limited, Nedumbassery, which is registered against him, for allegedly committing the offence punishable under Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested on 3/2/2024.

(2.) The crux of the prosecution allegation is that: on 3/2/2024, the accused was intercepted at the Cochin International Airport and in the search that was conducted, 3.29 Kgs. of ganja was seized from his luggage. Thus, the accused has committed the above offence.

(3.) Heard; Sri. Goutham Krishna U.B., the learned counsel appearing for the petitioner and Sri. Sreelal N. Warrier, the Special Prosecutor appearing for the second respondent.