AL AMEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused No.1 in Crime No.35/2021 of Excise Range Office, Ernakulam. The offences alleged are punishable under Ss. 22(C), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case in short is that on 16/8/2021 at about 8.45pm, the petitioner along with the 2nd accused were found in possession of 174.17 grams of MDMA for sale with a bike, currency note worth Rs.4,000.00 and two mobile phones in contravention of the NDPS Act and thereby committed the offences.