DINU JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the petitioner under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No. 47/2023 of Excise Enforcement and Anti Narcotic Special Squad, Thiruvananthapuram, for having committed offences punishable under Ss. 20(b)(ii)(A), 22(b) and 25 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The allegation against the petitioner is that the petitioner, along with Mr Sarath Chandran, was found in possession from the residential premises 2.85 grams of MDMA, 3.73 grams of Hashish Oil and 25 grams of Ganja, in contravention of the provisions of the NDPS Act. Thus, the petitioner has committed the aforesaid offences as alleged.