KAMAL KUMAR MANDAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No.8/2025 of Thrissur Excise Range Office, Thrissur District. The offences alleged are punishable under Ss. 20(b)(ii)(C) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) The prosecution case, in short, is that on 28/1/2025, the applicant was found in possession of 23.400 kilograms of Ganja in violation of the NDPS Act and thereby committed the above offences.