MOHAMMED ASHRAF SHAHIN Vs. JOY

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the sole accused in Crime No.301 of 2021 of Vazhikkadavu Police Station registered for the offence punishable under Ss. 22 (b) 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 8/11/2021 at about 15.30 hours the SHO of Police Vazhikkadavu has intercepted the vehicle driven by the petitioner bearing No.KL 29 M 3142, on suspicion examined him and seized 4.25 grams of MDMA from his possession, kept for the purpose of illegal sale, in contravention of the provisions of the NDPS Act. Thereby, he has been booked for the aforesaid offences.