JAMSHAD ALI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is arrayed as 1st accused in Crime No.206 of 2022 of Kondotty Police Station, Malappuram which was registered on 03/04/2022 for the offences punishable under Ss. 21(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, ''NDPS Act''). As of now, 4 persons are arrayed as accused in the above case. The petitioner was arrested and remanded on 03/04/2022.

(3.) The prosecution allegation is that on 03/04/2022 at 01.25 a.m. near Kondotty Bus Stand, the petitioner along with accused No.2 was found transporting 450 grams of brown sugar. It is further alleged that the petitioner and 2nd accused were employed and funded by accused Nos. 3 and 4. Thus, the accused had committed the offences under Ss. 21(C) and 29 of the NDPS Act.