RASHIDUL HAQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, (in short, 'Code') by the sole accused in Crime No.22/2024 of the Excise Range Office, Kothamangalam, Ernakulam, which is registered against the accused for allegedly committing the offence punishable under Sec. 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the Act). The petitioner was arrested and remanded to judicial custody on 9/5/2024.

(2.) The gist of the prosecution case is that; on 9/5/2024, at around 10.45 hours, the accused was found in conscious possession of 5.66 grams of heroin. The accused was arrested on the spot with the contraband article. Thus, the accused has committed the above offence.

(3.) Heard; Sri. Bevin Thomas, the learned counsel appearing for the petitioner and Sri. C.S Hrithwik, the learned Senior Public Prosecutor.