SANAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.841 of 2023 of Karunagapally police station, Kollam District, registered for offences punishable under Ss. 22(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, the petitioner has filed this petition.

(2.) The prosecution allegation is that, in order to purchase MDMA Synthetic Drug for the purpose of sale, the first accused made a payment of Rs.88,000.00 (eighty-eight Thousand) to the Google Pay account referred to him by the fourth accused. Thereupon, the first accused reached Bangalore with the second accused and they were handed over the MDMA contraband at Brookfield, Bangalore by the fifth accused as per the instruction of the fourth accused. It is alleged that the petitioner/third accused paid an amount of Rs.52,000.00 to the first accused to buy the MDMA contraband in the aforesaid transaction which is been seized in the instant crime, and thereby committed the above offence.

(3.) The learned counsel appearing for the petitioners Sri.S.Rajeev and Sri.C.S.Sumesh, and the learned Public Prosecutor were heard.