RASHID M. Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the accused 1, 2 and 4 in Crime No. 471/2024 of Karipur Police Station, Malappuram, which is registered against the accused for allegedly committing the offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The accused 1 and 2 were arrested and remanded to judicial custody on 19/6/2024 and the fourth accused was arrested and remanded to judicial custody on 28/6/2024.

(2.) The crux of the prosecution case is that: on 19/6/2024, at around 16.45 hours, the accused 1 and 2 were found in conscious possession of 4.9 kg of ganja in a hotel room at Karippur. During the course of the investigation and the interrogation of the accused 1 and 2, it was revealed that the accused 3 and 4 are also involved in the case. Thus, the accused have committed the above offences.

(3.) Heard; Sri. P.C. Noushiq and Sri. Goutham Krishna. U.B., the learned counsel appearing for the petitioners and Sri. C.S.Hrithwik., Smt. Neema. T.V., and Smt. Seetha. S, the learned Public Prosecutors.