FAISAL 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. 2391 of 2023 of Kottarakkara Police Station, Kollam District, for having committed an offence punishable under Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 8/10/2023 at around 17.30 hours, the petitioner was found in possession of 0.620 grams of MDMA in a car bearing Reg. No. KL. 26/G-783, for the purpose of sale, he was nabbed by the 2nd respondent and party and accordingly committed the above-referred offence.