ASHIR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No.582/2023 of Punnapra Police Station, Alappuzha District, for having allegedly committed offences punishable under Sec. 22(2) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 23/06/2023 at about 8.30 p.m., the defacto complainant got reliable information regarding the transportation of MDMA in a Car, and after recording the said information, they waited at Kalithattu Junction and found the said car and interrupted it and on search of the body of accused nothing was recovered but on search of the vehicle of accused they recovered 11.20 grams of MDMA and they arrested the petitioner and a lady who travelled along with him and thereby committed the offence.