ARSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the 2 nd accused in Crime No.78 of 2019 of the Excise Range Office, Palakkad. In the said case, he along with the 1 st accused are being proceeded against for having committed offence punishable under Section 20(b)(ii)(C) and 29 of the NDPS Act, 1985.

(3.) From the records which are made available it appears that on 24.07.2019, at about 7.50 pm, a tourist bus bearing registration No.KL-70A- 5199 was searched by the detecting officer. The accused were found inside and their behavior aroused the suspicion of the detecting officer. Both of the accused found carrying trolley bags. The bags were searched and a large quantity of ganja quantified at 22 kg were seized. The accused were arrested and they were remanded.