SABU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the fourth accused in Crime No.654/1635 of Attingal Police Station, Thiruvananthapuram District, for having committed offences punishable under Ss. 22C and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution allegation is that, at about 23.30 hours on 10/07/2023, the first accused was found in possession and transporting 26.50 grams of MDMA and the second accused possessed 24.60 of MDMA, (a total quantity of 53.65 grams), Rs.65,900.00 being the same proceeds and an electronic weighing machine, in a Motorcycle bearing registration No.KL 01-AW-4981 which was brought by the petitioner/fourth accused from Bangalore through the third accused in Kerala, for the purpose of same, near Chittanikkara Ayiravalli temple at Kizhuvilam Village, in contravention of the provisions of the NDPA Act, and thereby committed the above offence.