(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.272/2024 of the Sulthan Bathery Police Station, Wayanad registered against her for allegedly committing the offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act'). The petitioner was arrested on 8/4/2024.
(2.) The essence of the prosecution case is that: on 8/4/2024, at around 14.30 hours, the accused was found transporting and in possession of 0.06 grams of LSD stamp in contravention of the provisions of the Act. The accused was arrested at the spot with the contraband article. Thus, the accused has committed the above offence.
(3.) Heard; Sri.Millu Dandapani, the learned counsel appearing for the petitioner and Sri.C.S.Hrithwik, the learned Public Prosecutor.