SIDHARTH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.29 of 2022 of Excise Range Office, Pala, for having committed offences punishable under Ss. 22(b) r/w 60(3) of NDPS Act.

(2.) The allegation against the petitioner is that the petitioner was found transporting 0.87 grams of MDMA on a Honda Deo Scooter bearing No.KL 35L2103 on 25/7/2022 at about 7.20 pm through Mudupalam-Valavoor road.

(3.) The petitioner would say that he is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that he is in custody from 25/7/2022 and continued custody of the petitioner is unnecessary.