ABHILASH RAGHAVAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.312/2024 of Railway Police Station, Kottayam, now pending as SC (NDPS) No.80/2024 on the file of the Court of Special Judge for NDPS Act Cases, Thodupuzha. The offences alleged are punishable under Ss. 20(b)(ii)B, 27A and 29 (1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act).

(3.) The prosecution case is that, on 11/9/2024, Sub Inspector of Kottayam Railway Police Station seized 1.012 kilograms of ganja from the possession of the accused No.1. Thereafter, on the basis of the confession statement of the accused No.1, the petitioner herein, was arrested alleging conspiracy and financial aid with accused No.1. Hence the offence alleged against the petitioner includes Sec. 27A of the NDPS Act.