SHEFEEQUE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No. 6/2021 of North Paravur Excise Range for having allegedly committed the offences punishable under Sections 22(b) and 60(3) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(3.) The prosecution case, in brief, is that on 19.02.2021 at about 9.15 PM, while the applicant was riding his motorcycle bearing Reg. No. KL-14-Y-6619 towards Kodungallur, the Excise party intercepted the vehicle and recovered 0.6867 grams of MDMA near Municipal Bus stand, North Paravoor. He was arrested and remanded to judicial custody and continues to be in custody.