VISHNU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 4th accused in Crime No. 607/2023 of Perinthalmanna Police Station, Malappuram district for having committed offences punishable under Ss. 22(c) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act (for short, the Act).

(3.) The allegation against the petitioner and other accused is that, on 17/4/2023 at 6:40 P.M at Manathumangalam Junction, accused 1 to 4 were found in possession of 20 grams of MDMA in the room of a lodge kept for sale and thereby the accused persons committed the offences.