SHAIN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 773 of 2022 of Kodungallur Police Station, Thrissur District registered alleging commission of offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation of the prosecution is that on 21/7/2022 at 12.23 p.m., the police party detected that the petitioner while sitting in the driver's seat of the bus possessed 1.830 grams of MDMA at the bus stop in front of the Mini Civil Station at Kodungallur and thus committed the abovesaid offence.