GOKUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No. 4 in Crime No. 1790/2021 of Chirayinkeezhu Police Station. The offences alleged are under Ss. 20(b) (ii) (B), 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act', for short).

(3.) The prosecution case in short is that on 24/9/2021 at about 4.50 P.M., the accused persons were found in possession of 63.60 grams of MDMA kept in the residence of the 1st accused in his almirah and 2.100 kgs of ganja kept in Maruthi Alto Car bearing Registration No. KL-16-L-2419 parked in front of the house belongs to the 1st accused and thereby committed offences.