RAVI JAISWAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the 3 rd accused in Crime No.1614/2023 of Nadakkavu Police Station. The above case is registered against the petitioner and others alleging offences punishable under Ss. 20(b)(ii)C and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act).

(3.) The prosecution case is that, on 28/12/2023 at about 12.30 am, accused Nos.1 and 2 in the crime were found in a car bearing registration No. AP-31/AZ- 7444 in the parking area opposite to the State Bank of India, YMCA Cross road, Kozhikode. On search of the car, 51.9 Kg of ganja was found kept in the boot space. Accused Nos.1 and 2 were arrested on the spot. Thereafter the petitioner who is the 3rd accused was arrested on 28/6/2024. The final report was filed on 24/7/2024.