ADARSH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 72/2023 of Excise Enforcement and Anti Narcotic Special Squad, Kollam District, for having allegedly committed offences punishable under Ss. 22(b) and 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that, on 13/8/2023 at around 2.20 p.m., near Mukaluvila Junction in Thrikkovilvattam Village, accused was found in illegal possession of 4.355 grams of MDMA and 20 grams of ganja, which he was transporting in a car bearing Reg. No. KL 01/S-1378 for the purpose of sale and thereby committed the offence.