FAVAS K.P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a second application for regular bail filed by the sole accused in Crime No.399 of 2022 of Kasargode Police Station, where prosecution alleges commission of an offence punishable under Sec. 22(C) of Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'NDPS Act' for short), 1985 by the accused.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Meticulously gone through the relevant documents form part of the case diary placed by the learned Public Persecutor.

(3.) The case of the prosecution is that at 10:15 hours, on 28/4/2022, accused was found in possession of 130 grams of MDMA kept for the purpose of sale near railway station, Kasargode. Accordingly, he was nabbed along with contraband and crime was registered alleging commission of the above offence.