ABHIN T.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.1540/2022 of Ernakulam Town North Police Station which was registered for the offences punishable under Ss. 22(c) and 29 of NDPS Act. The case is now pending as SC No.225/2023 before the First Additional Sessions Court, Ernakulam.

(2.) The prosecution case is that on 17/12/2022 at about 07.20 p.m., the Police while conducting search in a building situated at Elamkulam, found a shoulder bag kept in a room of the said building and on inspection it was found that the bag contained 120 grams of MDMA. (Later it was identified as Methamphetamine). The petitioner along with two other persons who were present in the building at the relevant time, were arrested on the same day. Since then he has been under judicial detention. Even though the petitioner has approached this Court seeking regular bail, the same was dismissed as per Annexure A1 order. This is the second application submitted by him.

(3.) Heard Sri.Binu Paul, learned counsel appearing for the petitioner and Sri.T. Jayan, learned Public Prosecutor appearing for the State.