ABDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed by the 1st accused involved in crime No.1097 of 2018 of Varkala Police Station, Thiruvanathapuram.

(2.) The petitioner is allegedly involved in crime No. 1097 of 2018 for possessing ganja, which weighs 1kg 300 gms and the crime was registered against him for the offences punishable under Sections 20 (a) and 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985. Bail application No. 1596 of 2018 was moved by him seeking regular bail and this Court vide order dated 03.08.2018 dismissed the same.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was in custody for the last 51 days. It is also submitted by the learned counsel that the petitioner is a student aged 19 years and the quantity of the contraband seized from him is only of intermediary quantity.