(1.) The petitioner is the sole accused in Crime No.896 of 2023 of Kottiyam Police Station, Kollam, registered for the offence punishable under Sec. 22(c) of the NDPS Act. The crime was registered on the allegation that, on 10/06/2023 at 9.30 AM, the petitioner was found in possession of 27.42 grams of MDMA concealed for the purpose of sale. The petitioner was arrested on 10/06/2023 itself and is in judicial custody.
(2.) By order dtd. 13/10/2023, the petitioner was granted interim bail for one month, since that the FSL report was not received even after four months of registration of the crime.
(3.) Today, when the matter is taken up for consideration, learned Counsel for the petitioner submitted that the chemical analysis report is received and as per the report, contraband seized is not MDMA, but methamphetamine. It is submitted that, even if for the sake of argument it is accepted that the contraband was seized, the methamphetamine is only of intermediary quantity.