MD. RIHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition seeking regular bail has been filed by the first and second accused in O.R. No.163/2025 of Excise Range Office, Ernakulam, registered, alleging commission of offences punishable under Ss. 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) The prosecution allegation is that on 11/11/2025, at 07:55 p.m. the accused were found possessing 1.96 kg of ganja for the purpose of sale in contravention of the provisions of the NDPS Act and thereby committed the aforementioned offences.

(3.) I heard the learned counsels appearing for both sides and perused the available records.