AJMAL RESHEED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.65/2023 of Ernakulam Town North Police Station, alleging offences punishable under Sec. 22(c) and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) According to the prosecution on 11/1/2023, the Detecting Officer, on getting information, searched room No.105 at a hotel named 'Olissia' and found the petitioner and another person dealing in NDPS drugs. After complying with the formalities the accused were arrested. 11.38gm of MDMA was seized from the two accused apart from a large amount of money in their possession and thereafter remanded them to custody.