AJESH BIJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner herein is arrayed as the 3rd accused along with two other persons in Crime No.21 of 2022 of Kalikavu Excise Range Office, Malappuram registered alleging commission of offences punishable under Ss. 22(c) and 29 of the Narcotic drugs and Psychotropic substances Act hereinafter referred to as NDPS Act.

(3.) The prosecution case, in brief, is that on 22/9/2022 at about 5 p.m. the excise authorities received information that the petitioner along with two other persons were waiting at Companypady, Kodikkunnu, Thirurali Village in Motor Cycles for selling MDMA and the petitioners were arrested along with the contraband.