MUHAMMED ANSIB Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the second accused in Crime No. 1397/2024 of Thodupuzha Police Station, Idukki, which is registered against the accused for allegedly committing the offences punishable under Ss. 22(b), 20(b)(ii)(A) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the Act). The petitioner was arrested and remanded to judicial custody on 24/8/2024.

(2.) The gist of the prosecution case is that: on 24/8/2024, at around 17:30 hours, the Detecting Officer and party seized 1.19 grams of MDMA and 2.17 grams of hashish oil from the first accused, while the accused 1 to 3 were in the parking ground of the Pearl Bar near the KSRTC bus stand at Thodupuzha. Thus, the accused have committed the above offences.

(3.) Heard; Sri. P. Mohamed Sabah, the learned counsel appearing for the petitioner and Smt. Pushpalatha. M.K., the learned Senior Public Prosecutor.