AJMAL ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioners are accused Nos.1 and 3 in Crime No.484/2022 of Kalady Police Station, Ernakulam alleging commission of offences punishable under Ss. 20B II A, 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that, on 4/5/2022 at about 02.00 PM., the petitioners and accused No.2, while they were travelling in a Nissan Micra Car bearing registration No.KA-51-AA-1688 found in possession of Narcotic Drugs and Psychotropic Substances such as Gaja and MDMa Weighing 8.6 grams and 11.200 grams respectively by the Sub Inspector of Police, Kalady Police Station and thereby committed the said offences.