RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail. The petitioner is the accused in Crime No. 560/2023 of Sreekrishnapuram Police Station, Palakkad district, for having committed an offence punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The prosecution case is that on 30/9/2023, a search was made at the petitioner's house wherein 27.96 grams of MDMA is alleged to have been seized from a bag kept in the bedroom of the petitioner's house bearing No. IV/342-C of Vellinezhi Grama Panchayath and, thereby, committed the offence.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is totally innocent and has been falsely implicated with ulterior motives. At any rate, he points out that the petitioner has been in custody since 30/9/2023, and the continued custody of the petitioner is unnecessary.