MUHAMMED FIROSEKHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.2 in Crime No.849/2021 of Mannarkkad Police Station alleging commission of offence punishable under Sec. 22(c) r/w Sec. 8(c) and Sec. 29 of the Narcotic Drugs And Psychotropic Substances(NDPS) Rule.

(3.) The prosecution allegation is that, on 20/9/2021, at 11:30 PM, the 1st accused was found in possession of 7 gms of MDMA and the 2nd accused was found in possession of 12 gms of MDMA while they were travelling in a car bearing Reg. No. KL50F-8777 in front of MES College, Mannarkkad, and thereby the accused have committed the aforesaid offence.