FASALU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The applicant herein is the accused in Crime No.812 of 2017 of Kasaba Police Station, registered under Sections 20(b)(ii)(A), 21(b) and 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) According to the prosecution, on 23.12.2017, information was received by the Sub Inspector of Police, Kasba Police Station, that the applicant was dealing with narcotic substances. They reached the spot and intercepted the applicant. A search was conducted after complying with all statutory formalities. From a bag found in the possession of the applicant, 29.5 gms of Hashish, 15.5 gms of Cocaine and 54 LSD stamps weighing 1 gm were detected. The contraband articles were sampled and sealed and later the Crime was registered after arresting the applicant.