MUHAMMED SAFWAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) Petitioner in B.A.No.9859 of 2022 is the 1st accused and petitioner in B.A.No.9876 of 2022 is the 2nd accused in Crime No.1267 of 2022 of Hosdurg Police Station, Kasaragod District registered alleging commission of offence punishable under Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that on 4/10/2022 at about 13.45 hours the police party conducted a search in room No.106 of Emirates Hotel at Kunnummal in Balla Village and seized 3.900 grams of MDMA kept for sale in the particular room where accused Nos.1 to 3 were present. Thus the accused have committed the aforesaid offences.