AJAY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the first accused in Crime No.746/2023 of Alathur Police Station, Palakkad, for having committed offences punishable under Sec. 22(c) r/w Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 7/7/2023, on receipt of discrete information, the second respondent intercepted the vehicle in which the petitioners were travelling and found the 1st accused in possession of MDMA, thereby committing the above offence.