MAHIN IJAS C.M Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner herein is the accused No.1 in Crime No.583/2022 of Kasaragode Police station, Kasargode District, alleging commission of offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sec. 179(1) and 181 of the Motor Vehicle Act, 1988.

(3.) The prosecution case is that on 20/7/2022 at about 06.30 PM, when the subordinate officers of respondent No.2 is conducting motor vehicle inspection at National highway near Karanthakkode Uma Nursing Home at Kasaba gramam, Kasargode, a car bearing registration no. KL-60J-4403 in which the accused persons were travelling from Kumbala bhagom to Kasargode bhagom and when the defacto complainant tried to stop the said vehicle by showing his hand, the accused persons did not stop the vehicle. Thereafter the said car was intercepted by the police near Karanthakkode Madhoor road junction and 5 grams of MDMA was recovered from the said car and thereby the accused has committed the said offences.