RICHU RAHMAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.1 in Crime No.13/2022 of Ernakulam Excise Range Office, alleging commission of offences punishable under Ss. 22(c), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, on 15/2/2022, the petitioner along with other accused were found in possession of 56.005 grams of MDMA, at room No.206 of 'Grand Cassa Inn' Hotel at Edappally and thereby committed the above said offences.