ASHIK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the 2nd accused in Crime No.825 of 2022 of Alappuzha South Police Station, Alappuzha, under Sec. 439 of the Code of Criminal Procedure ('Cr.P.C' for short), where he alleged to have committed offences punishable under Ss. 22(c) r/w Sec. 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS' for short).

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution case is that at about 14.50 hours on 24/9/2022 accused 1 and 2 in this case were found carrying MDMA in a black trolley bag and they were intercepted. Finally 137.69 grams of MDMA was recovered from their possession along with 10 ATM cards and currency notes to the tune of Rs.580.00 from the body of Athuldev and one mobile phone, two ATM cards and currency notes to the tune of Rs.4.070 from the body of Ashik. Accordingly, they were arrested and contraband was taken into custody. Thereafter crime was registered alleging commission of offences punishable under Sec. 22(c) r/w 29 of the NDPS Act.