ABDUL SHAFEER S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.547/2022 of Melparamba Police Station, Kasargod, alleging commission of offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, on 26/9/2022, at 01.50 AM, the petitioner was found in possession of 4.52 grams of MDMA by the officers of the 2nd respondent and thus committed the aforesaid offence.