KIRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 and 2 in the Crime No.07/2022 of Excise Range Office, Vamanapuram. The offence alleged against petitioners is under Sec. 22(b) of Narcotics Drugs and Psychotropic Substances (NDPS) Act.

(2.) The prosecution allegation is that, on 11/4/2022 at about 5 P.M., the accused were found in possession and transporting 0.590 grams of MDMA in a Motorcycle bearing Registration No.KL-21-V-4044 and thus, the petitioners had committed the above said offence.

(3.) The petitioners earlier moved the Sessions Court, Thiruvananthapuram by filing Criminal M.P.No.878/2022 seeking regular bail and the same was rejected as per Annexure A1 order. The learned counsel for the petitioners submitted that the petitioners were arrested on 11/4/2022 and that they are continuing in custody. It is also submitted that the petitioners are innocent and they have no other criminal antecedents.