FASIL V Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the first accused in Crime No. 942 of 2021 of Mannarghat Police Station, Palakkad District registered for the offence punishable under Ss. 20(b), 8 and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS' Act), has moved this application for his release on bail.

(3.) The prosecution allegation is that on 11/11/2021 at about 8.10 am while the SHO of Mannarghat Police Station was engaged with the duty of inspection of vehicles happened to see a motor cycle bearing No.KL 50 H 6876 proceeding through Mannarkad-Perithalmanna road. On suspicion, they intercepted the vehicle and examined and thus found this petitioner as well as the second accused in possession of 4 grams of MDMA, kept for the purpose of sale, in contravention of the provisions of the NDPS Act. Thereby, they have been booked for the aforesaid offences.