SHANOOB M Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner herein is the accused in Crime No.751 of 2017 of the Kasaba Police Station registered under Section 20(b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act" for brevity) .

(3.) The prosecution allegation is that, on 17.11.2017, the petitioner was intercepted by the Inspector of Police, Kasaba and, on search, he was found in possession of 163 grams of LSD, a psychotropic substance. After complying with the formalities, the contraband articles were seized and he was arrested. He has been in custody since then.