MIDHUN MOHANDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.14/2024 of Excise Enforcement and Anti Narcotic Special Squad, Thrissur, registered against him for allegedly committing the offences punishable under Ss. 20(b)(ii)(B) and 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested on 26/2/2024.

(2.) The crux of the prosecution case is that: on 26/2/2024, at around 12.00 hours, while the detecting officer and the party were conducting patrol duty, they received reliable information that the accused was in possession of contraband articles. Accordingly, conducted a body search of the accused and found him in possession of 1.850 kg of ganga and 2.165 grams of methamphetamine. The contraband was seized from the accused then and there at the spot. Thus, the accused has committed the above offences.

(3.) Heard; Sri. V.A. Johnson, the learned counsel appearing for the petitioner and Smt. Seetha.S., the learned Public Prosecutor.