VINOD S. RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is arrayed as the sole accused in Crime No: 18 of 2022 of The Excise Enforcement and Anti Narcotic Special Squad, Thiruvananthapuram, alleging commission of offence punishable under Sec. 22 (b) of the NDPS Act.

(3.) The prosecution allegation is that on 2/11/2022 at 04.15pm, the accused was found in possession of 16.37 grams of Nitrosun 10 Nitrazepam tablets I.P and 22.61 grams of Nitrosun 10 Nitrazepam tablets I.P, and thereby the accused has committed the aforesaid offence.