HAMJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in S.T.No.435/2024 on the files of the Judicial First Class Magistrate Court, Malappuram, arising out of Crime No.208/2024 of Malappuram Police Station. Prosecution alleged that on 25/1/2024, petitioner was found smoking a beedi filled with Ganja and thereby committed the offences punishable under Sec. 27(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [for short, the Act']. Petitioner challenges the proceedings initiated against him.

(2.) I have heard Sri.Navaneeth N.Nath, the learned counsel for the petitioner as well as Sri.Noushad K.A., the learned Public Prosecutor.

(3.) Concededly the beedi allegedly containing ganja has not been subjected to any forensic analysis.