BOBIN JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Petition for regular bail has been filed by the accused in crime No.31/2024 of Excise Range Office, Erumely alleging commission of offences punishable under Sec. 22(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The prosecution allegation is that, on 22/11/2024, the accused was found possessing 1.5 Kg of Ganja, for the purpose of sale, in a house bearing No. 283 in Ward No. 1 of Manimala Grama Panchayat, in violation of provisions of the NDPS Act and thereby committed the offence mentioned above.

(3.) Heard both sides.