ABDULLA HANEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 2, 3 and 4 in the Crime No.583/2022 of Kasaragod Police Station alleging commission of offences punishable under Ss. 22(b) and 29 of Narcotic Drugs and Psychotropic Substances (NDPS) Act and under Sec. 179(1) and 181 of the Motor Vehicles Act.

(3.) The prosecution allegation is that, on 20/07/2022, at 18.30 hours, the petitioners and the 1st accused were found transporting 5 gms of MDMA in a car bearing registration number KL-60-I-4403 from Energy Road, Karanthakkad and that the 1st accused who drove the vehicle was found not having driving license and thus the accused have committed the aforesaid offences.