SHABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of the Criminal Procedure seeking regular bail.

(2.) The petitioner is the 3rd accused in Crime No.56 of 2023 of Kozhikode Town Police Station, Kozhikode, which was registered for the offences punishable under Ss. 22(c) and 20(b)(ii)(A) of the NDPS Act. The prosecution case is that on 19/1/2023 the petitioner along with the other persons were found in possession of 84.290 grams of MDMA and 18.070 grams of Hashish near the Government Model Higher Secondary School, Kozhikode. The petitioner and the other accused were arrested on the same day and the contraband articles were seized. Since then, he has been under judicial detention. Even though the petitioner earlier approached this Court seeking bail, same was dismissed as per Annexure-3 order. This is the second application submitted by him.

(3.) Heard Sri.Sharan Shahier, learned counsel for the petitioner and Sri.Sanal P.Raj, learned Public Prosecutor for the State.