MATHEW DOMINIC Vs. STATE OF KERALA AND OTHER

JUDGEMENT

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

(2.) The petitioner herein is the 3rd accused in Crime No.3432 of 2017 of the Perumbavoor Police Station, registered under Sections 20(b)(ii)(C), 25, 29 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) On a tip off that large quantity of Ganja was being transported in two motor vehicles, the Sub Inspector of the Perumbavoor Police Station intercepted a pick-up van bearing Reg.No. KL-10/3999 and a Maruti Ritz car bearing Reg. No.KL-35/D- 7852. Accused Nos. 1 and 2 were in the pick up van and the petitioner herein was found driving the Maruti car. Search conducted in the vehicles resulted in the seizure of 64 kilograms of Ganja from the pick-up van and 53 kilograms from the car, thus totaling 117 kilograms. The petitioner herein as well as accused Nos.1 and 2 were arrested on the spot itself and they are now in custody.