JETHRO VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the accused persons 1 and 3 in Crime No.34/2024 of Excise Enforcement and Anti-Narcotic Special Squad, Kottayam. The offences alleged against the petitioners are under Ss. 20(b)(ii)(A), 22(b) and 29 of NDPS Act.

(2.) The prosecution case is that, on 15/3/2024, at about 05.10 pm, the petitioners along with other accused were found in possession of 3.297 grams of MDMA and 20 grams of Ganja in a car bearing registration No.KL-30-D-2433

(3.) Learned counsel for the petitioners produced order in B.A. No.3391/2024 dtd. 25/4/2024, in which the second accused was granted bail by this Court.