SHAFAD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the sole accused in Crime No.754 of 2017 of Kasaba Police Station registered alleging offences punishable under Section 20(b) (ii) (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The petitioner was intercepted by the Inspector of Police, Kasaba Police Station on 19.11.2017 at 4.10 p.m. in front of a building under construction at Kasaba, Kozhikkode. After complying with the statutory formalities, a search was conducted. 0.750 gms of LSD (stamp type) were allegedly seized from his possession. He was arrested on 20.11.2017 and he is now in judicial custody.