SHYAM KUMAR 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 Crime No.1583/2023 of the Sakthikulangara Police Station, Kollam, registered against the accused (three in number) for allegedly committing the offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act'). The petitioner was arrested on 27/12/2023.

(2.) The prosecution case is that: on 27/12/2023, at about 21.30 hours, the accused 1 and 2 were found transporting 2.025 kg of Ganja in a car that was driven in a rash and negligent manner, which was purchased from the third accused for the purpose of sale. The accused were apprehended with the contraband articles from the spot. Thus, the accused have committed the above offences.

(3.) Heard; Sri. Kiran Lal. M, the learned counsel appearing for the petitioner and Smt. Seetha.S. the learned Public Prosecutor appearing for the respondent.