NIYAS N. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is the 3rd accused in Crime No. 1790/2021 of Chirayinkeezhu Police Station, Trivandrum District alleging commission of offences punishable under Ss. 20(b)(ii)B, 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, on 24/9/2021 at about 04.05 PM, on the basis of prior information, a search was conducted in the house of 1st accused and seized 63.60 grams of MDMA from the almirah of said house. Further case is that at about 4.50 PM, a car bearing registration number KL-16-L-2419 parked in the premises of said house was searched in the presence of gazetted officer and seized 2.100 grams of Ganja from the car. The accused Nos. 1 to 5 were arrested from the said house. Thus the accused have committed the alleged offences.