MUHSIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec.439 of the Cr.P.C.

(2.) The second accused in Crime No. 882 of 2021 of Vadanapally Police Station, registered for the offence punishable under Sec.22(b) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS' Act), has filed this petition.

(3.) The prosecution allegation is that on 13/11/2021 at about 4.11 P.M., the Inspector of Police Vadanapally found a car bearing Registration No.KL-46-R-3004 parked in front of the Mayoora temple. On suspicion, he had inspected the car and found that the accused inside the car and were possessing 1.070 gram of MDMA kept, for the purpose of sale, in contravention of the provisions of the NDPS Act. Accordingly, both of them were arrested and the contraband recovered.