SHEFEEK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioners are accused Nos. 1 and 2 in NDPS C.R. No.56/2022 of Excise Range Office, Palakkad alleging commission of offences punishable under Ss. 20(b)(ii)B and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) The prosecution allegation is that, on 1/9/2022 at 12.45 PM, near the cash counter at Platform No. 3 of Palakkad Junction Railway Station, accused Nos. 1 and 2 were found in possession of 6.100 kilograms of ganja and thus the accused have committed the above said offences.