FASIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos.1 and 2 in Crime No. 658/2023 of Nattukal Police Station for having committed offences punishable under Ss. 22(c) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The allegation against the petitioner is that, on 30/10/2023 at about 9.35, accused 1 and 2 were found in possession of 5.030 grams of MDMA in a car bearing No.KL 71 C 8275, and thereby committed the aforesaid offences as alleged.