MUHAMMED SHAREEF. E.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.241/2022 of Vidyangar Police Station, Kasargod District for having committed offences punishable under Ss. 22 (c) of Narcotic Drugs and Psychotropic Substance Act, 1985.

(2.) The allegation against the petitioner is that the petitioner was found in possession of 12.28 gram of MDMA in the house bearing No.XIX/91 at Chengala Grama Panchayat.

(3.) The petitioner would say that he is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that he is in custody from 12/2/2022 and continued custody of the petitioner is unnecessary.