DILBIN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in crime No.1317/2023 of Ernakulam Town North Police Station. The crime was registered for the offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

(3.) The prosecution case is that, on 17/6/2023, the petitioner along with accused Nos.2 and 3 were found in room No.302 of CJ Grand Lodge at Kaloor-Kadavanthra road, with 1.33 grams of MDMA. The petitioner and other accused were arrested on the same day and since then he has been under judicial detention. Even though, the petitioner approached this Court on an earlier occasion for regular bail, the same was dismissed as per Annexure-5. This application for regular bail is submitted in such circumstances.