FAUD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No. 913/2023 of Mala Police Station for having committed offences punishable under Ss. 22(b) of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The allegation against the petitioner is that, on 16/8/2023 at about 7.40 p.m., the accused was found in possession of 1.76 grams of MDMA at Kallur-Chundanikkadavu, in contravention of the provisions of the NDPS Act and thereby committed the aforesaid offence.

(3.) The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the accused is in custody from 16/8/2023, and continued custody of the petitioner is unnecessary.