MUHAMMAD FAVAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 1 and 4 in Crime No. 36/2021 of Excise Range Office, Ernakulam, for having allegedly committed offences punishable under Ss. 22(C), 25, 27 and 29 of the Narcotic Drugs and Psychotropic Substance Act.

(3.) The prosecution case is that, on 19/08/2021 at about 1.40 A.M, the Excise Enforcement and Anti Narcotic Special Squad, Ernakulam, acting on information, conducted a search in Marhaba Apartment, Vazhakala at Eranakulam and seized 83.896 grams of MDMA illegally kept for sale in an apartment in the 1st floor of C block and arrested accused No.1 to 5. Later, upon further investigation role of the other accused persons was revealed and subsequently, all others were arrested.