RENJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 1358/2024 of Thalayolaparambu Police Station. The above case is registered against the petitioner alleging offences punishable under Secs. 20(b)(ii)C, 22(b), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) On 9/10/2022, at about 07:45 AM, The Sub Inspector of the Thalayolaparambu Police Station, who was resting after night patrol duty got a reliable information that prohibited substance ganja was being transported using a vehicle bearing Regn No : KA-03-NB-3645 which was coming from Ernakulam side to Thalayolaprambu. On getting such an information, the Sub Inspector and party reached Vadayar Junction at about 08:00 AM. When the vehicle reached Vadayar Junction at about 08:25 AM, they intercepted the same. Accused No. 1 was driving the vehicle and Petitioner/Accused No. 2 was sitting on the seat just behind the driving seat. Thereafter, the party procured the presence of independent witnesses. After securing the presence of the Gazetted Officer, the Sub Inspector and party conducted body search of Accused Nos. 1 and 2. It is alleged that 1.3 gms of MDMA was seized from the pocket of the shorts worn by the Petitioner. It is further alleged that on conducting a thorough search of the vehicle, it was found that there was around 92.34 KG of ganja kept in different packets. Thus the accused committed the offences.

(3.) Heard counsel for the petitioner and the Public Prosecutor for the respondent.