RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 4th accused in Crime No.676/2018 of Ottapalam Police Station registered for the offences punishable under Sections 21(c) r/w Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act (in short "the NDPS Act").

(2.) The prosecution case is that on 23.08.2018 at about 7.30 p.m., the petitioner and the other accused persons were found in possession of Nitrozepam tablets weighing 1223.20 gram and Spasmo Proxivom Plus tablets weighing 957 gram, in contravention of the provisions of the NDPS Act, at a place near to Ottapalam Railway Station.

(3.) The petitioner was arrested from the spot and ever since he has been in custody.