AMEER SUHAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed for regular bail under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the 1st accused in crime No.99 of 2021 of Cheranelloor Police Station. The offences alleged against him originally when the case was registered were under Sections 22(c), 20(b)(ii)A and Section 29 of Narcotic Drugs and Psychotropic Substances Act (hereinafter called NDPS Act).

(3.) The prosecution case is that on 01.03.2021 at about 23.47 hours the petitioner along with the 2nd accused were found in possession of 0.09 grams of 5 LSD stamps and 6.7 grams of ganga. They were arrested on the very same day.