LAKSHMANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in crime no.9/2017 registered by the Excise Enforcement and Anti Narcotic Special Squad, Thrissur. The offence alleged against him is the one punishable under Sec.20(b)(ii)(B) of the NDPS Act. Bail is sought under Sec.439 of Cr.P.C.

(2.) The prosecution case is that the petitioner possessed 1.25 Kgs of ganja. The offence was detected at 8.30 p.m on 15.2.2017. The petitioner was arrested on that day. He is in custody since then.

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