MUHAMMED AMEEN Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) This is the second application filed by the applicants seeking regular bail. The earlier application filed as B.A.No.7787 of 2019 was dismissed by a considered order on 29.11.2019. This application is filed on 11.12.2019 raising the very same contentions.

(2.) The applicants herein are accused Nos.2 and 3 in O.R. No. 6 of 2019 of the Narcotics Control Bureau, Cochin ("NCB" for short) registered under Section 8 (c) r/w. Section 22 (c), 23 (c), 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 ("NDPS" Act for short). The prosecution allegation is that they were found having in their possession large quantity of methamphetamine and they were apprehended at the Airport by the Central Industrial Security Force while they were on their way to a foreign country. Later, the Narcotic Control Bureau took over the case and the crime was registered.

(3.) It is the case of the prosecution that the 1 st applicant was found having in his possession 283 gms and the 2 nd applicant 260 gms of methamphetamine.