HAKKIM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the fourth accused in Crime No.1539 of 2024 of Kodungallur Police Station registered alleging offences punishable under Sec. 20(b)(ii)(C), 25, and 27A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) According to the prosecution, on 28/10/2024, the first and second accused were found transporting 21.924 Kg of ganja in a car bearing registration No.KL-21-Q-3329 through the National Highway. Subsequently, during investigation, the third accused was arrayed as an accused, alleging that he had paid amounts to purchase a portion of the contraband. The petitioner was also arrayed as the fourth accused, alleging that he had provided a car to accused 1 and 2 for transporting the contraband from Odisha to Kerala and the accused together committed the offences alleged.