MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is an accused in Crime No.1091/2023 of Kollengode Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 20(b)(ii)C of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act')

(2.) The prosecution allegation is that on 23/12/2023 at 23.10 hours, the Inspector of Police, Kollengode Police Station had reached the house of the petitioner upon a prior information and found 3 packets of ganja from accused no 1 to 3, weighing 8.455, 8.245 and 7.190 Kilograms respectively. The accused persons were arrested from the spot and the contraband articles were recovered. Thus, the accused committed the above said offences.

(3.) Heard counsel for the petitioner and the Public Prosecutor.