YUNUS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.1177 of 2022 of Thodupuzha Police Station registered alleging commission of offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) Prosecution allegation is that, the accused, in pursuant to a conspiracy to sell narcotic drugs, stayed in a hotel near Thodupuzha. On the basis of specific intelligence input the investigating officer and team intercepted the accused and recovered 6.6 grams of MDMA from the 1st accused's wallet during body search and thus the accused have committed the abovesaid offences.