AKHIL MANOJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 4th accused in Crime No.350/2022 of Infopark Police Station, Ernakulam District alleging commission of offences under Ss. 20(b)(ii) and 22(b) of the NDPS Act, 1985.

(3.) The allegation against the petitioner is that the petitioner along with the other accused were found in a possession of 1.1 grams of MDMA and 148 grams of hashish oil in an apartment known as Kent Mahal in Bhramapuram.