JITHU THOMAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 15th accused in Crime No.375 of 2022 of Kannur Police Station. The above case is registered against the petitioner and others alleging offences punishable under Ss. 21, 22(c) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act ').

(3.) The prosecution case is that the police seized 3.49 grams of LSD, 39 grams of tablets and 18.5 grams of brown sugar from a building where accused Nos.1 to 3 were working. Specific allegation against the petitioner is that he transferred an amount of Rs.11,29,650.00 to the account of accused No.2.