AKASH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the accused in Crime No.104 of 2017 of Excise Circle Office Thrissur, registered alleging offence punishable under Sections 20 (b) (ii (C) & 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) On 17.12.2017, the petitioner who was found traveling in a scooter was intercepted by the Excise officers of the Trissur Circle Excise Range and on search he was allegedly found in possession of 960 mg of MDMA, 0.340gms of LSD and 16.50 gms of Nitrozepam tablets.