SAVIN PAPALI Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) B.A. No. 4606 of 2022 is filed by the 2nd accused whereas B.A.No. 4578 of 2022 is filed by 4th accused.

(3.) B.A.No. 4606 of 2022 3. The petitioner is belatedly arrayed as the 2nd accused along with two others in Crime No. 1536 of 2021 of Angamaly Police Station registered alleging commission of offences punishable under Ss. 8, 22(c), 27 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, "NDPS Act"). The said crime was registered after the 1st accused who was travelling from Bangalore in the berth of a tourist bus belonging to "Sona Travels" bearing registration No. KL-41 R 8286 was apprehended on 1/12/2021 by the police and 48.270 grams of MDMA which was concealed inside the sponge of a helmet which was kept in a bag in his possession was seized.