RAFEEK C. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the third accused in Crime No. 40/2024 of the Tirur Excise Range Office, Malappuram, which is registered against the accused for allegedly committing the offences punishable under Sec. 8(C) r/w Ss. 20(b)(ii)(B), 29 and 60(3) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the Act). The petitioner was arrested and remanded to judicial custody on 29/6/2024.

(2.) The gist of the prosecution case is that; on 29/6/2024, at around 04:00 hours, the accused 1 to 3 were found in conscious possession of 12.126 kg of ganja, which was stored in an autorickshaw bearing registration No. KL-10-AE-6026. The accused were arrested on the spot with the contraband article. Thus, the accused have committed the above offences.

(3.) Heard; Sri. Sadiqali.M the learned counsel appearing for the petitioner and Smt.Pushpalatha. M.K, the learned Senior Public Prosecutor.