VISHNU C.M. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No. 7468/2022 of Thodupuzha Police Station, Idukki district, alleging commission of offences punishable under Sec. 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, upon prior information received, the Police Party reached the place of occurence and they saw three plastic sacks and the petitioner standing near it putting his hand on top of the sack. On seeing the Police Party the petitioner attempted to run away and he sustained injuries on his face due to a fall and the 3 plastic sacks were searched and they contained 11 Kg, 10.60 Kg and 13 Kg of ganja respectively.