ABDUL SAKEER B.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.04/2020 of the Kumbala Excise Range Office, Kasaragod, which is registered against him for allegedly committing the offence punishable under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act'). The petitioner was arrested and remanded to judicial custody on 11/5/2022.

(2.) The crux of the prosecution case is that: on 12/2/2020, at around 19.30 hours, while the Detecting Officer and party were conducting the patrolling duty, they intercepted a stage carriage bus bearing registration No. KA-19F-3435, which was enroute from Manglore to Kasaragod, and on conducting a search of the vehicle, they found 22 kg of ganja in the bag of the accused. Thus, the accused has committed the above offences.

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