SALVIN CLEETUS Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioners in these cases are accused Nos.2, 5 and 9 in Crime No.900/2023 of Palluruthy Police Station.

(3.) The prosecution case is that, on 7/4/2023, during the course of yellow patrolling duty, the detecting officer received information that two persons were restrained by the public along with a car near Madura Company at KMP Road, Palluruthy. The police party proceeded to the above mentioned place and during the enquiry, the investigating agency found total quantity of 174.250 Kg of Ganja from the car. Hence it is alleged that the accused committed the offences. The petitioner in B.A. No.5138/2024 was arrested on 19/8/2023, the petitioner in B.A. No.6964/2024 was arrested on 27/4/2023 and the petitioner in B.A. No.8313/2024 was arrested on 17/8/2023.