NIDIN ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 2nd accused in SC No.269/2023 pending before the Ist Additions Sessions Court, Ernakulam (Crime No.28/2021 of Excise Enforcement and Anti Narcotic Special Squad, Ernakulam). He allegedly had committed the offences punishable under Ss. 8(c), 20(b)(ii)B and 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(3.) The prosecution allegation is that, the petitioner together with the 1st accused possessed 16.315 Kg of dry ganja.