NIZAR K.P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.232/2023 of Bekal Police Station, Kasaragode district. The offence alleged against the petitioner are punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) According to the prosecution, on 13/3/2023 the 1st accused was found in possession of 2 grams of MDMA in a scooter which was purchased from the 2nd accused and thereby the accused committed the offences alleged.