SAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. Nos.669/2022, 803/2022]

(2.) Petitioners are the accused in Crime No. 25/2021 of Kozhikode Excise Range Office, alleging commission of offence under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985. Petitioner in Bail application No. 803/2022 is the 1st accused and the petitioner in Bail application No. 669/2022 is the 2nd accused.

(3.) Allegation against the petitioners is that the petitioners were found in possession of a total quantity of 0.820mg of MDMA. While some quantity of the drugs were seized form the body of the petitioners in these applications, another quantity was seized from the dashboard of their car.