ASHEEB NIHAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.PC.

(2.) The applicant is the sole accused in Crime No.368/2021 of Kalamassery Police Station for having allegedly committed offences punishable under Section 22(b) of the NDPS Act.

(3.) The prosecution case, in brief, is that on 28.4.2021 at about 4 p.m., the Sub Inspector of Police, Kalamassery found the accused in possession of 0.580 gms of MDMA near Sree Subrahmanya Swamy Temple at Vattekkunnam. He was apprehended and remanded to judicial custody and continues in remand. The applicant states that he is innocent and the allegations are not true and that he may be released on bail as he is in remand since 28.4.2021.