ROY @ COMPAN ROY Vs. STATE OF KERARLA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.23 of 2019 of Excise Circle Office, Kollam registered for the offence punishable under Section 8(c) read with Section 20(b)(ii)B of NDPS Act.

(2.) The prosecution allegation is that on 23.5.2019 at about 5.10 p.m., the petitioner was found in possession of 1.250 Kg of ganja, for the purpose of sale at a place on the side of S.V. Talkies Junction Kunnemukku public road, in contravention of the provisions of the NDPS Act.

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