ASHIQUE 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.66/2023 of the Excise Enforcement and Anti Narcotic Special Squad, Thrissur, alleging him to have committed the offences under Ss. 22(b) and 60(3) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the Act). The petitioner was arrested on 22/11/2023.

(2.) The gist of the prosecution case is that; on 22/11/2023, at about 03.30 p.m, the accused was arrested with 0.024 gram LSD Stamp while he was transporting the same in a car bearing registration No.KL-32-K-9722 from Kainoor Village at Kainoor Taluk. Thus, the petitioner has committed the above offences.

(3.) Heard; Sri.K.V. Sabu, the learned counsel appearing for the petitioner and Smt. T.V.Neema, the learned Public Prosecutor appearing for the respondent.