MUHAMMED SHAFEEQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed u/s. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) These bail applications were submitted by the accused in Crime No.328 of 2023 of Karipur Police Station, which was registered for the offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. Bail application No.4551 of 2023 is filed by the 1st accused and 4547 of 2023 is filed by the 2nd accused.

(3.) The prosecution case is that, on 12/5/2023 at 3.15 PM, the petitioners were found in possession of 0.83 grams of MDMA. To be precise, from the possession of the 1st accused, 0.43 grams of MDMA and 0.40 grams from the possession of the 2nd accused were recovered. The crime was registered in such circumstances and the petitioners were arrested on the above said date. These applications for regular bail are submitted in such circumstances.