JASEER S.M Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the first accused in Iritty Police Station Crime No.988 of 2022 registered for the commission of the offence punishable under Sec. 22 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('Act', for short). The petitioner was arrested on 7/12/2022.

(2.) The prosecution case, in brief, is that: on 7/12/2022 at about 11.15 PM, the accused 1 and 2 were found in possession of 298.10 grams of methamphetamine in a car on the Iritty - Koottupuzha bridge while transporting the contraband from the State of Karnataka to Kerala. Thus, the accused have committed the above offence.

(3.) Heard; Sri. Sam Isaac Pothiyil, the learned counsel for the petitioner and Sri.C.S.Hrithwik, the learned Public Prosecutor.