SINDHU MARIYAN SONY Vs. STATE OF KERALA

JUDGEMENT

(1.) ORDER 1. This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 1st accused in Crime No.41 of 2018 registered at the Excise Circle Office, Kochi. In the aforesaid crime, she along with four others are accused of having committed offences punishable under Sections 8(c), 20(a)(i), 20(b)(ii)(A) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The 2nd accused is the son of the applicant herein, who is a juvenile. Accused Nos.3 to 5 are his friends. According to the prosecution, on 9.9.2018, secret information was received that narcotic substances were being dealt with in the residential home of the applicant. A search was conducted and 50 gms of dry Ganja and 10 tablets of Nitrazepam were seized. In the bed room of the 2 nd accused, a Cannabis plant was found cultivated in a pot. The accused were arrested and they were remanded. The specific allegation against the applicant was that she was also aware of the fact that her son and his friends were dealing with contraband.