SHEMIL P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 3rd accused in Crime No.500/2023 of Malampuzha Police Station, Palakkad which was registered for the offences punishable under Ss. 20(b) and 29 of the NDPS Act.

(2.) The prosecution case is that, on 13/7/2023 at 5.00 p.m., the petitioner along with accused Nos.1 and 2 were found travelling in a car from Coimbatore to Thrissur with 3.90 grams of MDMA. The crime was registered in such circumstances and the petitioner and other accused were arrested on the same day. Since then, they have been in judicial custody. This application for regular bail is submitted in such circumstances.

(3.) Heard Sri.V.A.Johnson (Varikkappallil), learned counsel for the petitioner and Smt.Seetha S., learned Public Prosecutor for the State.