VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a the second application for regular bail filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No. 692/2023 of Mannanchery Police Station, Alappuzha, which was registered for the offences punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985.

(3.) The allegation against the petitioner is that the accused was found in possession of 11.700 gms of MDMA for the purpose of sale, in violation of the provisions of the NDPS Act. Hence, the accused is alleged to have committed the aforesaid offence. The petitioner was arrested on 4/8/2023 and since then, he has been under judicial detention.