LAWS(KER)-2021-12-49

MUHAMMED ANEES A.M Vs. STATE OF KERALA

Decided On December 14, 2021
Muhammed Anees A.M Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The petitioner who is undergoing incarceration since 28.10.2021 in connection with Crime No. 31 of 2021 of Excise Range Office (ERO), Thalassery for having committed offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act') has moved this application for his release on bail.

(2.) The prosecution allegation is that on 28.10.2021, at about 6.05 p.m. this petitioner was found in possession of 7.150 grams of MDMA and transporting the same in a vehicle bearing Reg. No. KL-10-BD-1237 for the purpose of illegal sale and thereby he was apprehended and this crime was registered against him.

(3.) The petitioner has been in custody since 28.10.2021.