ABHAYA PALKA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are the accused in Crime No.1/2025 of Aluva Excise Range. The above case is now pending as Sessions Case No.258/2025 before the Addl. District and Sessions Judge-I, North Paravur, The above case is charge sheeted alleging offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act).

(3.) The prosecution case is that; on 3/1/2025, the while Police party conducting patrolling duty near Aluva KSRTC bus stand, Aluva, the accused persons were found in possession of 9.324 kilograms of dried ganja. Hence, it is alleged that the accused committed the offence.