SREEMON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.2 in Crime No.36/2021 of Excise Range Office, Ernakulam alleging commission of offences punishable under Ss. 22(c), 25, 27(A) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, on 19/8/2021 at about 1.40 a.m, the Excise Enforcement and Anti Narcotic Special Squad, Ernakulam acting on a tip-off conducted a search in Marhaba Apartment, Vazhakala, and seized 83.896 grams of MDMA illegally kept for sale in an apartment in the 1st floor of C block and arrested the accused persons.