RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.140/2022 of Chavakkad Police Station registered alleging offences punishable under Sec. 20(b)(ii)B, 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The above crime was registered against the petitioner and another alleging that they were found in possession of 30.59 grams of MDMA and 1.5Kg of ganja.