MUHAMMED RIHAF Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.5 in Crime No.238/2022 of Valanchery Police Station. The offences alleged are punishable under Ss. 22(c), 29(1) and 27(A) of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act')

(3.) The prosecution case, in short, is that on 1/5/2022 at about 4 pm near Valanchery Gale Office, the accused Nos. 1 to 3 were found in possession of 163 grams of MDMA in a car bearing No.KL 55 AA 8560 and the fund for the purchase of the said contraband article was provided by the remaining accused, including the applicant.