RAHUL RAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioner is the accused in Crime No.92/2024 of Mananthavady Excise Circle Office Wayanad. The above case is registered against the petitioner alleging offences punishable under Sec. 22(c) & 8(c) r/w 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act 1985'). The petitioner was arrested on 4/10/2024 and has been in judicial custody since then.

(3.) The prosecution case in brief is that, on 4/10/2024 at about 01.45 PM, the accused was found in possession and transporting 6.59 gm of Charas, 13.2gm of Ganja, 226gm of Psilocybin contained magic mushroom and 50gm Psilocybin contained magic mushroom capsules, while travelling in the ISUZU V-cross Car bearing registration No.KA.02-MM 3309 at Edayakode Colony, Thrissilery Taluk in contravention of the provisions of Act 1985. Hence, it is alleged that the accused committed the above said offences.