NOUSHAD K.V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the second accused in CR No. 11/2023 of Excise Range Office, Nilambur, which was registered for the offences punishable under Sec. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985.

(3.) The allegation against the petitioner is that on 13/3/2023 at 6.30 p.m., at Palad desom in Vazhikkadavu amsom, A1 to A3 was found to have transported 52.5 grams of MDMA in a car bearing registration No. KL 52 S 4918, and thereby committed the above offence.