RAJENDRAN @ GAS RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under section 439 of the Cr.P.C., 1973

(2.) The applicant herein is the 1st accused in Crime No.766 of 2017 of Valappadu Police Station, registered under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The alleged detection was on 27.5.2017 and it was by the Station House Officer, Valappad Police Station. Secret information was received by the detecting officer about the storage for the purpose of sale of contraband substance in a car bearing Reg.No. KL-24/E-1406 and a pick-up van bearing Reg.No.KL-09/M-2430 which were parked at Kothakulam Beach. After complying with all the formalities, the vehicles were intercepted and search was conducted. Accused Nos. 1 and 2 were found inside the car and search of the vehicles resulted in the seizure of 25.790 kg of Ganja from the dickey of the car. Thereafter, the pick-up van in which the accused Nos. 3 and 4 were travelling was searched. From a secret compartment in the cabin Platform, 42.730 kg of Ganja was seized. The contraband articles were sealed and labelled in accordance with the procedure prescribed and the accused were arrested. Investigation was conducted by the Circle Inspector of Police and on its completion, final report was laid on 31.7.2017 before the Court of Session, Thrissur. The case is now pending as S.C. No 748 of 2017 on the file of the Additional Sessions Judge-I , Thrissur.