KRISHNA DAS Vs. ADDITIONAL SECRETARY

JUDGEMENT

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

(2.) The petitioner is the accused No.3 in Crime No.867/2021 of Kalamassery Police Station, Ernakulam District, which was registered alleging commission of offence punishable under Sec. 22(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act').

(3.) The allegation against the petitioner is that he was found in possession of 17.890 grams of MDMA and thereby he committed the offence alleged against him.