THANU NAHAK Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure by the sole accused in Crime No.761/2024 of the Town East Police Station, Thrissur, which is registered against her for allegedly committing the offence punishable under Sec. 22(b)(ii)B of the the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act'). The petitioner was arrested and remanded to judicial custody on 3/5/2024.

(2.) The gist of the prosecution case is that: on 3/5/2024, at around 13.45 hours, the accused was found in conscious possession of 2.070 kilograms of ganja. She was arrested on the spot with the contraband article. Thus, the accused has committed the above offence.

(3.) Heard; Smt.Anupama Subramanian, the learned counsel appearing for the petitioner and Smt.Neema T.V., the learned Public Prosecutor.