SUHAID IMTHIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 1st accused in Crime No.348 of 2023 of Karamana Police Station. The offences alleged against the petitioner and other accused are under Ss. 22(c), 27(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution case is that on 21/4/2023, at about 13.40 hours, accused Nos.1 to 5 were found in possession of 27.02 grams of MDMA in plastic pouches along with meth pipes in room No.112 at Killi Tourist Home in Killipalam for the purpose of sale. In addition to that, a further inspection was conducted in the residence of the petitioner, wherein 44.77 grams of MDMA was found and thereby committed the aforesaid offences.