AMAL E. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular bail.

(2.) The petitioners are the accused Nos.6 and 7, in Crime No.238/2022 of Valancherry Police Station, Malappuram District. The said crime was registered for the offences punishable under Ss. 22(c) and 29(1) of the NDPS Act.

(3.) The prosecution case is that, on 1/5/2022 at 4 pm, the accused Nos.1 to 3, were found in possession of 163 grams of MDMA in a car bearing Registration No. KL-55 AA 8560. Immediately, they were arrested along with the contraband articles. During the course of the investigation, it was revealed that the accused No.4 transferred an amount of Rs.45,000.00 to the 5th accused, Rs.35,000.00 was transferred to one Muhammed Salim and Rs.45,000.00 to one Mr Gautam Ramesh for the purchase of the MDMA. It was also revealed that the petitioners were also part of the transactions, and consequent to the same, the petitioners were arrested on 7/6/2022. Since then, they have been under judicial detention. This application for regular bail is submitted in such circumstances.