SHYAMDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case S.C.No.14/2018 on the file of the Court of the Special Judge for NDPS Act Cases, Thodupuzha.

(2.) The prosecution case is that, on 04.03.2018, at 12.45 hours, the petitioner and the second accused in the case were found in Room No.308 of Mali International Hotel at Kottayam, having in their possession 5.600 kilograms of dried ganja and they have committed an offence punishable under Section 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) When the trial of the case reached the stage of defence evidence, the petitioner filed an application as Crl.M.P.No.844/2019 before the trial court praying that the document marked as Ext.P13 by the prosecution may be forwarded to a handwriting expert and opinion may be obtained with regard to the signature therein which was alleged to be that of the petitioner. The aforesaid application was dismissed by the trial court as per Annexure-A4 order.