VIBINDAS AND ORS. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners herein are the accused Nos. 1 and 2 in Crime No.1425 of 2017 of the Town South Police Station, Palakkad registered alleging under Section 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that, on 4.12.2017 at about 3.45 p.m., the Sub Inspector of Police, Palakkad Town South Police Station, received secret information that the petitioners were possessing Ganja for the purpose of sale. The police party intercepted the petitioners and, after complying with the statutory formalities, a search was conducted. 2.135 kgs of Ganja was allegedly seized from their possession. It is alleged that both the petitioners had in their possession just over one kilograms each of Ganja.