SAJIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicants are the accused Nos.2 and 3 in Crime No.383/2023 of Pandikkad Police Station. The offences alleged are punishable under Ss. 22(b) and 29 of the

(3.) The prosecution case, in short, is that on 29/5/2023 at 10.55 p.m, accused No.1 was found in possession of 7.61 grams of MDMA, for the purpose of sale, which was purchased from accused No.2 and financed by accused No.3. The accused thereby committed the aforesaid offences.