SHINO JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is one of the accused in the case S.C.No.35/2018 on the file of the Special Court for the trial of NDPS Act Cases, Thodupuzha.

(2.) The prosecution case is that, on 20.08.2017, at about 04.00 hours, near Edassery Junction in Kattappana Village, the Sub Inspector of Kattappana police station intercepted the car KL-08-AS/7436 and on inspection of the car, it was found that 17.200 kilograms of hashish oil was transported in the car. The Sub Inspector arrested accused 2 to 4 who were travelling in the car. The first accused who was travelling in the car could not be arrested at the spot of the occurrence as he ran away and escaped. He was subsequently arrested. Investigation of the case revealed the involvement of the other accused in the production and manufacture of the hashish oil which was seized by the police.

(3.) After completing the investigation, the Deputy Superintendent of Police, District Crime Branch, Idukki filed final report against 12 accused persons for the offences punishable under Sections 21(c) , 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as 'the Act').