MUHAMMED KHAYEES M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is accused No.1 in Crime No.602/2022 of Bekal Police Station. The offence alleged are under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case in short is that on 11/8/2022 at 3.50 P.M. the petitioner and the second accused were found in possession of 8.68 grams of MDMA in contravention of the NDPS Act and Rules, and thereby committed the offence.