INDRAJITH S. KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita are connected and therefore I am disposing of these cases by a common order.

(2.) Petitioners in these cases are the accused in OR No.6 of 2023 of Narcotic Control Bureau (NCB), Kochi, which is now pending as S.C. No. 1939/2023 on the files of the 1 st Additional Sessions Court, Ernakulam.

(3.) The gist of the prosecution case is that: on the basis of the intelligence information received on 21/6/2023, at around 14:15 hours, four suspicious parcels containing narcotic substances were recovered at Ernakulam Head Post Office. On an inspection of the said parcels, it was found that 2.23 grams (200 LSD blots) of thick, multi-colored design paper believed to be LSD were recovered. On the basis of the said information, the Investigating Officer summoned three persons. In the investigation, it was revealed that the fourth accused had ordered one of the parcels containing 900 mg of LSD (80 LSD blots) in the name of his brother-in-law, Nitheesh. On questioning the said Nitheesh, informed that the contraband article was purchased by the fourth accused by paying Rs.25,000.00 through crypto currency to a person named "TILESHOP." Subsequently, the fourth accused threw away his mobile phone. Thus, the accused have committed the above offences.