SIPAHI KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 2 nd accused in S.C. No.145 of 2019 on the file of the I Additional Sessions Judge, Thrissur. In the said case, he faces accusations for having committed offence under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act , 1985.

(3.) On 17.09.2018 at 12.30 pm, the applicant was allegedly found in possession of 4.06 Kgs of Hashish by the Excise Inspector, Excise Range Thrissur. After complying with the formalities under the NDPS Act , 1985, the contraband was seized as per a Mahazar. He remains in custody ever since.