AJMAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.14/2022 of Perinthalmana Excise Range alleging commission of offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) The prosecution allegation is that, a police team on 23/7/2022, found the Petitioner travelling on the two-wheeler and found 4 gms of MDMA, and thus the accused has committed the aforesaid offence.