FIRSHAD K.C Vs. STATE OF KERALA

JUDGEMENT

(1.) This petitioner, who is undergoing incarceration since 25/10/2021 in connection with Crime No. 457 of 2021 of Kunnamangalam Police Station registered for the offences 22(b), 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act'), Sec.118(e) of the Kerala Police Act and Sec.6(b) read with Sec.24 of the Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, has moved this application for his release on bail.

(2.) The prosecution allegation is that on 25/10/2021 at about 12.07 p.m. the police team attached to Kunnamkulam Police Station, Kozhikode had intercepted the car driven by this petitioner on suspicion and conducted search. In the search 0.55 gms. Of MDMA, 4.42 gms. of Hashish oil and other prohibited tobacco products were seized from him and thus he has been booked for the aforesaid offences.

(3.) The learned counsel for the petitioner has submitted that he is a young man aged only 29 years having no criminal antecedents. In fact he has not committed any offence as alleged by the prosecution. But he is languishing in bail for the last more than a month.