SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an accused in Crime No.458 of 2023 of Meenakshipuram Police Station, Palakkad district. The above case is registered against the petitioner and other accused alleging the offences punishable under Sec. 20(b)(ii) C and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The case now pending as S.C.No.43 of 2024 on the files of the Additional District and Sessions Court-III (ADHOC-I), Palakkad.

(2.) The prosecution case is that, on 26/7/2023, at around 12.50 P.M, the police party intercepted a Bolero Jeep, in which the petitioner and accused were traveling. After conducting search on the said vehicle, 80 kilograms of dried ganja was seized from different bags, which was concealed under the seat of the said vehicle and thus, the accused have committed the said offences. The petitioner was arrested on 26/7/2023.

(3.) Heard counsel for the petitioner and the Public Prosecutor for the respondents.