T A MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail under Section 439 of the Code of Criminal Procedure. Petitioners are accused Nos. 2 and 3 in C.R. No. 8 of 2009 of the Excise Enforcement and Ann" Narcotic Squad, Kottayam.

(2.) The offences alleged against the Petitioners are under Sections 21(c), 29 and 49 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 24-7-2009, accused Nos. 1 to 3 were found transporting 1.47 kgs. of Hashish oil in an autorickshaw driven by accused No. 4. It was found that the Hashish oil was kept in the dashboard of the autorickshaw. Accused Nos. l to 4 were arrested on 24-7-2009. The prosecution case is that accused Nos. 5 and 6 had supplied the Hashish oil to the other accused.