ARJUN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.389/2024 of the Valayam Police Station, Kozhikode, which is registered against him for allegedly committing the offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was remanded to judicial custody on 10/9/2024.

(2.) The prosecution allegation, in brief, is that: on 9/9/2024, the accused was found in conscious possession of 4.32 kg of MDMA. The accused was arrested on the spot with the contraband article. Thus, the accused has committed the above offence.

(3.) Heard; Sri. Ajith George, the learned counsel appearing for the petitioner and Smt. Seetha.S., the learned Senior Public Prosecutor.