ABHIJITHKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the fifth accused in Crime No. 467/2022 of Walayar Police Station, Palakkad District, for having committed offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation against the petitioner is that, on 16/10/2022, the Sub Inspector of Police, Walayar Police Station, while on patrolling duty along with the constables noticed the 1st accused herein standing near the toll plaza near Walayar along the Palakkad ' Coimbatore NH 544 at 4.10 p.m., in the evening and on search of the bag the police officials seized a total quantity of 12.85 grams of MDMA from the possession of the 1st accused. A confession statement was recorded from the 1st accused. Thereafter, the crime was registered against the 1st accused, and he was charged with offence under Sec. 22 (c) of the NDPS Act.