ABOOBACKER K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. Nos. 6089/2021, 5348/2021]

(2.) The prosecution allegation is that, on 20.06.2021 at about 2.10 p.m., the Sub Inspector of Police, Melparamba, on receiving secret information that narcotic drugs are being transported in a car bearing Registration No. KL 60 S 6663, intercepted the vehicle near Thekkil Bridge, Thekkil Village. The petitioners, who were in the vehicle attempted to flee away from scene, but they failed in their attempt. The vehicle was also inspected and found that narcotic drug was being transported in the vehicle. Thus the accused were arrested for having possession of 4.610 grms. of MDMA, in contravention of the provisions of the NDPS Act.

(3.) Both of the petitioners were arrested on 20.06.2021 and they are undergoing incarceration since then.