MOHAMMED ABDUL SHUKOOR 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 in Crime No.13/2022 of Excise Range Office, Kuttippuram. The offences alleged are under Ss. 20(b)(ii) (B) of NDPS Act.

(3.) The prosecution case in short is that on 10/3/2022 at 6.30 p.m., the petitioner was found in possession of 226 grams of hashish oil in contravention of the NDPS act and Rules.