AJMAL P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.1536 of 2021 of Angamaly police station, for having committed offences punishable under Ss. 8(C) 22(C), 27A and 29 of the NDPS Act.

(2.) The allegation against the petitioner is that, One Sudheer, who was travelling in an interstate bus, coming from Bangalore to Kochi was found in possession of 51.030 grams MDMA. The specific allegation against the petitioner is that said Sudheer has brought the contraband, intending to sell to the 4th accused/ petitioner herein and thereby, he committed the offences alleged against him.

(3.) The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 22/3/2022 and continued custody of the petitioner is unnecessary.