FAHAD MON O.P. 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 accused in Crime No.732/2023 of Kalpakancheri Police Station, Malappuram District, for having committed offences punishable under Ss. 22(b), 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation against the petitioner is that, on 11/07/2023, at 7.30 p.m., at Mambra in Kalpakancheri amsom, the petitioner was found to have transported 4 grams of MDMA and 8.5 grams of Ganja in a car bearing registration No.KL 40 A 6336.