SUSMITHA PHILIP Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) Petitioner is the 12th accused in Crime No.36/2021 of Ernakulam Excise Range registered alleging commission of offences punishable under Ss. 22(c), 25 and 29 of the Narcotic Drug and Psychotropic Substances Act, 1985 (in short, 'NDPS Act')

(3.) The prosecution allegation is that on 19/8/2021 at about 1.40 a.m, the Excise Enforcement and Anti Narcotic Special Squad, Ernakulam acting on a tip-off conducted a search in Marhaba Apartment, Vazhakala, and seized 83.896 grams of MDMA illegally kept for sale in an apartment in the 1st floor of C block and arrested the accused persons.