VISAKH Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this revision petition is to the order dtd. 4/9/2024 in Crl.M.P. No.15216 of 2023 in S.C.No. 2291 of 2022 on the file of the Additional Sessions Court (Adhoc-II), Thiruvananthapuram.

(2.) The petitioner is the accused in Crime No.325/2022 of Vellarada Police Station. He is alleged to have committed the offence punishable under Sec. 20(b) (ii) (B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) On 18/4/2022 around 5.00 p.m., the petitioner was found in possession of 2.045 Kgs of Ganja. The Sessions Court granted bail to the petitioner as per the order dtd. 23/7/2022 on conditions. The Sessions Court imposed the following conditions while granting bail to the petitioner in Crime No.325/2022 of Vellarada Police Station:-