ABIN DIVAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C. The petitioner herein is the 1st accused in Crime No.

(2.) 1103/2017 of Kattappana Police Station, Idukki District registered for the offences punishable under Sections 21(c), 27A & 29 of Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act').

(3.) The case of the prosecution was that about 17.2 kg. of Hashish oil was found transported in a car belonging to the petitioner. According to the prosecution, four persons were travelling in the car at the relevant time and the contraband articles were seized from the back seat of the car. The petitioner herein was the driver as well as the owner of the vehicle. When the vehicle was intercepted, the petitioner who was driving the car fled from the scene and could not be arrested on that day. Later, he was taken into custody on 1.9.2018 after his surrender before the investigating officer. In the aforesaid circumstances, the petitioner has moved this application under Section 439 Cr.P.C seeking regular bail.