MUHAMMED SHARON Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The petitioner is the second accused in Crime No.654/2022 of Sreekariyam Police Station, Thiruvananthapuram District, for having committed offences punishable under Ss. 22C and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, on 31/07/2022 at about 11.45 p.m., at Aniyarathala Chathayam House in Cheruvaickal Village, the police searched the premises of the first accused, and the first accused was found in possession of 74 grams of MDMA. The second, third and fourth accused were present in the house and thereby committed the above offence.