RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the accused in Crime No.552/2022 of Njarakkal Police Station, alleging commission of offences punishable under Ss. 22 of the NDPS Act,1985. Later the investigating officer has added Ss. 22(a), 25, 27A and 29 of the NDPS Act, 1985.

(3.) The prosecution allegation is that, the petitioner is arrayed as the 1st accused in Crime No.552/2022 of Njarakkal Police Station and he was found in possession of 30 milli grams of MDMA.