SIDDIQUE MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.1 and 2 in Crime No.12/2007 of Malappuram Police Station for offences punishable under Secs.20(b)(ii)B of the N.D.P.S. Act for allegedly having been found transporting 5.850 Kgs of Ganga in a car belonging to the 2nd accused and who were arrested on 4.1.2007, seek their enlargement on bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor. The learned Public Prosecutor opposed the application.

(3.) It is too early to accept the contention that the first petitioner, who is having 70% locomotor disability, could not have carried the narcotic drug as alleged.