ABOOBACKER Vs. STATE OF KERALA

JUDGEMENT

(1.) Regular bail plea at the instance of the 2nd accused in Crime No.1071/2022 is the crux of this petition filed under Sec. 439 of the Criminal Procedure Code.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the relevant documents.

(3.) The prosecution case is that at about 11.35 p.m on 31/10/2022, accused Nos.1 and 2 were found transporting 190 gram of MDMA for the purpose of sale in a car bearing Registration No.KL 13AE 2272 from Malappuram to Tirur and during transit, they were nabbed redhandedly. Pursuant to recovery and arrest, crime alleging commission of offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act' hereinafter) was registered and the same is on investigation.