VIVEK Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused 1 and 2 in Crime No.64/2022 of Ernakulam Excise Office, alleged to have committed the offences under Ss. 22(b), 20(b) (ii) A and 29 of NDPS Act 1985.

(3.) The prosecution allegation against the petitioners is that, on 2/8/2022 at about 1.40 P.M accused Nos.1 and 2 together were found in possession of 625 milligrams of MDMA, 10 Grams of Ganja on the side of public road at Rajiv Gandhi Junction, at Kakkanad in Vazhakkala Village for the purpose of self use and they were arrested by the Ernakulam Excise Inspector, Ernakulam Excise Office. Both the accused were arrested from the spot and thus the above FIR was registered for the said offences.