ARUN K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.28/2022 of Perinthalmanna Police Station, alleging the offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substance Act.

(3.) The allegation against the petitioner is that on 7/1/2022, he was found in possession of 1.252 grams of MDMA meant for the purposes of sale.