VISHNU SATHEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 4th accused in Crime No.1542 of 2021 of Thrissur East Police Station registered alleging commission of offences punishable under Ss. 22(c) and 27A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act').

(3.) Prosecution case is that on 7/8/2021 at 4.10 p.m. the police party seized 22 grams of MDMA and 50 grams of MDMA crystal from the possession of the 1st accused at a place known as Kokkala. The allegation against the petitioner is that he financed the purchase of the contraband article and thus committed the abovesaid offences.