M.N. NARAYANA DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioner is the first accused in Crime No.05 of 2023 of Chalakkudy Excise Range Office, Thrissur, registered for the offences punishable under Sec. 58(2), 28, 29 of 22(c) and 29 of 60(3) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), apart from Ss. 120B, 195 and 116 r/w Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC').

(3.) According to the prosecution, petitioner had conspired with the second accused to implicate a lady by name Sheela Sunny in an NDPS case and, pursuant to the said conspiracy, he kept certain stamps in the form of LSD stamps in the scooter of the aforementioned lady and gave a false information to the detecting officer, leading to her arrest and thereby committed the offences alleged. Petitioner was arrested on 29/4/2025, and he has been in custody since then.