SREELAKSHMY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.1 in Crime No.314/2026 of Valappad Police Station, Thrissur District. The offence alleged is punishable under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(3.) The prosecution case, in short, is that on 23/3/2026 at about 21:55 hours, the applicant was found in possession of 2.270 kilograms of hashish oil for sale in contravention of the NDPS Act and Rules. It is alleged that the said hashish oil was supplied by the accused No.2 to the applicant.