MUHAMMED AJMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Cr.P.C.' for convenience) to quash Annexure 4 order dtd. 18/10/2022 in Crl.M.P. No.3053/2022, whereby the learned First Additional Sessions Judge, Thrissur extended the statutory period of detention of the petitioner, who is the third accused in crime No.470/2022 of Kunnamkulam police station.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution allegation is that, the petitioner herein who is arrayed as accused No.3 in Crime No.470 of 2022 of the Kunnamkulam Police Station along with the other accused committed offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act' for convenience). The specific allegation is that at about 10.35 p.m, on 3/4/2022, accused Nos.1 and 2 were found possessing and transporting 10.80 grams of MDMA on a motorbike bearing registration No.KL-54-E- 3809 and they were intercepted and contraband taken into custody. Subsequently, they were arrested. The allegation against the petitioner is that he had procured the contraband article from the fourth accused and had handed over the same to accused Nos.1 and 2. The petitioner was arrested on 4/4/2022 and he has been in custody thereafter.