MAHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 5th accused in Crime No.591 of 2022 of Kayamkulam Police Station, Alappuzha registered alleging commission of offences punishable under Sec. 8(c) read with Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on a specific tip off received to the police party on 25/6/2022 that accused Nos.1 to 4 were transporting MDMA for the purpose of sale at a place near to Kayamkulam Municipality Park, they apprehended accused Nos.1 to 4 and on search of their body, MDMA weighing 4.48 grams, 2.09 grams, 2.35 grams and 2.20 grams respectively was seized. When the confession statement was recorded by the Police, accused Nos.1 to 4 stated that the contraband article was given to them by the 5th accused. Thus the petitioner has committed the aforesaid offences.