MILTON DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.55/2023 of the Thiruvananthapuram Excise Range Office, Thiruvananthapuram, registered against him for allegedly committing the offence punishable under Sec. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act'). The petitioner was arrested on 27/10/2023.

(2.) The prosecution case is that: on 27/10/2023, at about 11.15 a.m, the accused was found in possession of 1.300 kg of Ganja, for the purpose of sale near Palappooru junction, Kalliyoor Village, in contravention of the provisions of the NDPS Act. Thus, the accused have committed the above offences.

(3.) Heard; Sri. Arun Chand, the learned counsel appearing for the petitioner and Sri. C.S. Hrithwik. the learned Public Prosecutor appearing for the respondents.