SHAN SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These petitions are filed under section 439 of the Cr.P.C., 1973

(2.) The petitioner in B.A. No.1119 of 2018 is the 1st accused and the petitioner in B.A. No.1294 of 2018 is the 2nd accused in Crime No.46 of 2018 of the Kasaragod Police Station, registered under Section 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that, on 18.01.2018 at about 6.45 p.m., the petitioners herein who were travelling in a motor cycle were intercepted by the Inspector of Police, Kasaragod Police Station. Search resulted in the detection of 1.700 kgs of Ganja from their possession. They were arrested then and there and have been in custody since then.