BINODLET Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused 1 and 2 in Crime No. 686/2024 of Kuttippuram Police Station, Malappuram, registered against them for allegedly committing the offence punishable under Sec. 20(b) (ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioners were arrested on 21/3/2024.

(2.) The crux of the prosecution case is that: on 21/3/2024, at around 14.10 hours, the accused 1 and 2 were found in conscious possession of 2.180 kg of Ganja for the purpose of sale. The accused were arrested then and there at the spot with the contraband article. Thus, the accused have committed the above offence.

(3.) Heard; Sri. Manas P. Hameed, the learned counsel appearing for the petitioners and Smt.Seetha.S., the learned Public Prosecutor.