ASHIK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the third accused in Crime No.947/2023 of Kunnamkulam Police Station, Thrissur, for having committed offences punishable under Sec. 22(c)(ii) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 9/7/2023 at 6.30 am, accused no. 1 and 2 were found to have been in possession of 17.4 grams of MDMA, arranged by the 3rd accused from Bangalore, while travelling in a car through the road from Perimbilavu to Kunnamkulam, thereby committed the above offence.