RAHUL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications have been filed by accused Nos. 1 and 2 in crime No.924 of 2024 of Chithara Police Station registered alleging commission of offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Pshychotropic Substances Act, 1985.

(2.) The prosecution allegation is that on 26/10/2024 at 8.50 pm, both the accused were found possessing 1.370 Kgms of Ganja, in a car parked on the side of Paruthuvila Thinavila road near Thinavila Anganwadi, for the purpose of sale in violation of the provisions of the NDPS Act. It is alleged that the offence was committed in pursuance of a conspiracy hatched between both the accused. Hence the accused are alleged to have committed the offences mentioned above.

(3.) Heard both sides and perused the available records.