ANVAR THASNEEM KK Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have filed this successive application for bail in Crime No. 536 of 2021 of Chevayoor police station registered for the offences punishable under Ss. 22(b) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short).

(2.) They are in custody since 22/8/2021.

(3.) The prosecution allegation is that on 20/8/2021 at about 2.00 a.m while the SI of police, Chevayoor police station and his team were engaged in patrolling duty, intercepted an Innova car bearing Reg. No. KL58 U 246 on suspicion and conducted search of the same. From the car they have seized 44.010 gm of MDMA and 28 Royal 225 Tramadol Hydrochloride tablets, concealed on the back side of the driver seat and thus, they were arrested and the contraband was seized.