HASANUR SEIKH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 9/2024 of Ponnani Excise Range Office, Malappuram District for having committed offences punishable under Ss. 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The allegation against the petitioner is that, on 28/2/2024 at about 2.00 p.m., at Kalachal Desom, the petitioner was found in possession of 3.03 Kg of ganja.

(3.) The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner has been in custody since 28/2/2024, and continued custody of the petitioner is unnecessary.