SARMANANDA PRADHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed by accused 1 to 3 in crime No.380/2023 of Aluva East Police Station, Ernakulam, which was registered for the offences punishable under Ss. 20(b)(ii)(C), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, ( the 'NDPS Act' for short).

(2.) The prosecution case is that, in furtherance of the conspiracy hatched by the accused persons, at about 8.20 a.m., on 22/4/2023, accused Nos.1 to 3 were found in possession of 28.800 kilograms of Ganja in three trolley bags and one shoulder bag and on seeing the police party, the fourth accused escaped from the scene of occurrence near Aluva Railway Station in his vehicle bearing Registration No.KL-40 U 4751 THAR jeep, and thereby committed the aforesaid offences. The petitioners were arrested on the same day, and they have been in judicial detention since then.

(3.) Heard the learned counsel appearing for the petitioners and the learned Public Prosecutor for the respondent.