THOUFEEK M.Y. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner herein is the second accused in crime No. 777/2022, registered by the Station House Officer, Kondotty Police Station, against the petitioner/accused and four others alleging commission of an offence punishable U/S 22(C), and 29 (1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act").

(3.) The prosecution case is that on 28/9/2022 at 12.00 midnight, at Mongam Hill Top, A1 to A5 were found transporting 92.3 grams of MDMA in a car bearing registration No.KL 71 H 7859, and on investigation, it was revealed that A6 to A8 aided other accused in the commission of the offences. The petitioner was arrested on 28/9/2022; since then, he has been in judicial custody.