ALBIN REJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.989 of 2023 of Central Police Station, Ernakulam. They allegedly had committed the offences punishable under Ss. 20(b)(ii)A, 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(3.) The prosecution allegation is that about 7.30 p.m on 29/3/2023, the petitioners were found in possession of 381 grams of Ganja and 4 gms of MDMA near St.Joseph U.P.School at Vivekandanda Road in Ernakulam Village.