ADARSH ASHOK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed, under Sec. 439 of the Criminal Procedure Code, by the petitioner, who is the sole accused in Crime No.4/2023 of Excise Enforcement and Anti Narcotic Special Squad, Kollam, alleging commission of offences punishable under Sec. 22(b) and 20(b)(II)(A) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act' hereinafter).

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the case diary and report of the Investigating Officer placed by the learned Public Prosecutor.

(3.) The prosecution allegation herein is that at about 1.30 a.m on 10/1/2023, when the accused was intercepted by the Investigating officer, near NSS Karayogamandiram, he was found in possession of 2.250 grams of MDMA and 20 grams of Ganja against the restrictions contained in the NDPS Act and accordingly he was nabbed red handedly.