MUHAMMED SHIFAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 2nd accused in Crime No. 880/2023 of Mala Police Station for having committed offences punishable under Ss. 22(b) of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The allegation against the petitioner is that, on 9/8/2023 at about 7.00 p.m., the petitioner, along with the other accused, were found in possession of 1.700 grams of MDM in the room of a lodge at Valiyaparambu junction, in contravention of the provisions of the NDPS Act and thereby committed the aforesaid offence.