SUDHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the third application for regular bail, filed by the petitioner, who is the 2nd accused in Crime No.658/2021 of Koraty Police Station, Thrissur, where accused Nos.1 to 5 alleged to have committed offences punishable under Ss. 22(b)(ii)(C), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS' hereinafter).

(2.) In this case, the prosecution case is that, on 24/7/2021, the police party conducted search in a Lorry, bearing Registration No.KL 63 3428 and a Car, bearing Registration No.KL 49 K 6022, on the basis of reliable information as to transport of 209.700 kgs of Ganja packed in sacks and seized the same and the accused were nabbed red-handedly.

(3.) The learned counsel for the petitioner pressed for bail on highlighting the petitioner's custody from the date of arrest itself.