AMAL SREEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in Crime No.663/2023 of Iritty Police Station for having committed offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) The prosecution case, in brief, is that, on 15/6/2023, at about 2 P.M., the police seized 74.20 grams of Methamphetamine from the first accused. Subsequently, two other accused were added to the crime. Thus, the accused have committed the above offences.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is totally innocent and has been falsely implicated with ulterior motives. At any rate, he points out that the petitioner has been in custody since 15/6/2023, and the continued custody of the petitioner is unnecessary.