NASIF.N. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the accused in Crime No.49/2023 of Neyyatinkara Excise Range, Thiruvananthapuram District, for having committed offences punishable under Sec. 22(b) and 8(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 22/6/2023 at about 7 a.m., the petitioner was found in possession in his pocket and transporting 7.40 grams of MDMA in Murahara Tours and Holidays Bus bearing registration No.KA-01-AM-7666 near Amaravila Excise Check Post, Neyyatinkara Village, in violation of the provisions of the NDPS Act, and thereby committing the above offence.