SHANU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioners herein are the accused Nos.1 and 2 in Crime No.12/2022 of Excise Range Office, Anchal, Kollam alleging commission of offences punishable under Ss. 20(b)(ii) A, 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that, on 9/5/2022 at around 10.40.AM, accused were found in possession of 90 gms of ganga and 640mgs of MDMA, which they were found transporting in a car bearing Reg.No.KL-22-K-6383 and thereby committed the aforementioned offence.