MUHAMMED RAEES Vs. STATE OF KERALA

JUDGEMENT

(1.) Moham med Nias C.P., J. 1. This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the second accused in Crime No.592/2023 of Kasaba Police Station, Palakkad District for having committed offences punishable under Ss. 22(c), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 1/7/2023 at about 16.30 hours, three accused were found travelling in a Jeep bearing registration No.KL-75-B-6895 at Kurudikkad Junction, Palakkad. The police party headed by the Sub Inspector of Police, Kasaba Police Station, stopped the Jeep and made a search. A vanity bag was recovered under the seat on the left side of the driver's seat. In the vanity bag, two packets having a total weight of 62. 3611 grams of MDMA, a psychotropic substance, were found. The contraband article and the vehicle were seized, along with other articles found in the vehicle. Three accused were arrested, and they were remanded to judicial custody. The second accused, who filed this application, contended that he was acquainted with the first accused and went to Bangalore to meet one of the relatives. When he was travelling back to Thrissur, accused No.1 told him that she had to travel to Kerala for an emergency. She did not get any travel tickets and requested the petitioner to allow her to travel along with him. The petitioner is not aware of the articles and other baggage carried by the first accused, nor does he have any knowledge or connection with regard to the contraband, thereby committing the above offence.