MAHIN 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 1st accused in Crime No. 1002/2023 of Gandhinagar Police Station for having committed offences punishable under Ss. 22(c), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The allegation against the petitioner is that, on 5/7/2023 at about 10.45 p.m, while the Sub Inspector of Police, Gandhinagar Police Station, conducted a search in the house of the petitioner, 31 grams of MDMA was seized from the bedroom of the petitioner in contravention of the provisions of the Act. Thus, the petitioner has committed the aforesaid offences as alleged.