ABDUL RAHEEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail filed by the first accused in crime No.569/2023 of Kottakkal police station for offences punishable under Ss. 20(b)(ii)B and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, (for short 'NDPS Act). The first bail application filed by the petitioner, B.A.No.9795/2023, was dismissed as withdrawn by order of this Court dtd. 12/12/2023.

(2.) The prosecution allegation is that on 13/5/2023 at 6.30 p.m., at Mammalipadi, accused Nos.1 to 3 were found transporting 1350 grams of ganja in a car bearing Registration No.KL-54-B-1199 for the purpose of sale. The first accused was arrested and the other accused ran away. The petitioner is in judicial custody from 13/5/2023.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.