ALAN PHILIP Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Section 439 Cr.PC.

(2.) The applicant is the first accused in Crime No.8/2020 of Kaduthuruthy Excise Range for having allegedly committed offences punishable under Sections 22(c) and 25 of the Narcotic Drugs and Psychotropic Substances Act ('NDPS Act', for short).

(3.) The prosecution case, in brief, is that on 31.05.2020 at about 11.10 AM, on a reliable information being received by the Excise Inspector and party, intercepted the accused persons who were riding on a motorcycle bearing Registration No. KL-01-BJ-3796 at Thalapara Road and seized four LSD Stamps weighing 66 mg. from the person of the first accused, who was the pillion rider and one LSD stamp weighing 16.5 mg. from the second accused, who was the rider of the motorcycle. Thereafter, nine LSD stamps weighing 148.5 mg. were seized from the house of accused No.1.