MUHAMMED ASHIQ 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. 453/2024 of Palarivattom Police Station, Ernakulam district for having committed offences punishable under Ss. 8(c), 22(b) and 20(b)(ii)A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act').

(3.) The prosecution allegation is that, on 24/1/2024 in the early hours, the accused was found in possession of 4.5 grams of MDMA in a room in Moidu 's lodge at Palarivattom Junction and thereby committed the offence. The petitioner was arrested on 21/3/2024 and he is in judicial custody since then.