SHAFEEQ 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. 712 of 2023 of Parappanangadi Police Station, Malappuram District, for having committed an offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The allegation against the petitioner is that on 8/7/2023 at about 0.45 hours, the petitioner was found in possession of 7 grams of MDMA near the Kootumoochi Beverage outlet. Thus, the petitioner committed the above-said offence.