HASHIQ MON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.2 in Crime No.1005/2023 of Kalamassery Police Station, Ernakulam district. The offences alleged are punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(3.) The prosecution case, in short, is that, on 21/5/2023, at about 3.30 PM, the applicant along with accused No.1 were found in possession of 284 grams of MDMA in contravention of the NDPS Act and Rules and thereby committed the offences.