MUHAMMED ASLAM K. M. 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 7th accused in Crime No.344/2024 of Chengamanadu Police Station, Ernakulam. The above case is registered against the petitioner and others alleging offences punishable under Ss. 8(c), 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that, the accused 1 to 3 hatched a criminal conspiracy with the other accused, and the 4th accused rented out a ZOOM car bearing No. KL-07-CW-0888 and reached Bangalore on 3/5/2024. Thereafter they stayed at Royal Platinum Suits in HSR Layout 2 nd sector, and from there, from the 8th accused, they purchased 100 grams of methamphetamine hydrochloride. When they returned from there on 6/5/2024 and reached Kariyad, CW10 to CW16 tried to stop the vehicle, but the accused did not stop the vehicle. Later, when CW1 tried to stop the vehicle on the basis of the information received by him at 10:45 AM near Chengamanad junction, the accused 1 to 3 threw away a plastic cover that contained 100 grams of methamphetamine hydrochloride. Thereafter, the police party seized the said contraband from the roadside. At that time the car was driven by the 2 nd accused. Then accused 1 to 3 escaped with the car, and the 5th and 6th accused concealed the car bearing No. KL-07-CW-0888, which was used for the commission of the offence. Hence, it is alleged that the accused committed the offence. The allegation against the petitioner who is the 7th accused is that he arranged another car to escape accused Nos.1 to 3.