SURESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 6th accused in Crime No.853/2021 of Angamaly Police Station, Ernakulam, alleging offences under Ss. 8(c), 22(c), 27A and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. At present, the case is pending as S.C.No.1150/2021 on the files of the Additional Sessions Court-VIII, Ernakulam.

(3.) According to the prosecution, accused 6 and 7 arranged for 2.018 kgs of MDMA from Chennai, which was transported to Kerala in a pickup vehicle by accused No.1 and 2 and on 5/6/2021 at about 7.15 pm, near karukutty, the accused were found in possession of the said contraband and thereby they committed the offences alleged.