LIJIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the 3rd accused in Crime No.1766/2023 of the Attingal Police Station, Thiruvnanthapuram, registered against the accused (five in number) for allegedly committing the offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act'). The petitioner was arrested on 30/7/2023.

(2.) The essence of the prosecution case is that: on 30/7/2023 around 4.00 a.m., the accused were found travelling in a car bearing registration No.DL-4-CNE-3652 and were found in possession of 89.70 grams of MDMA. Thus, the accused have committed the above offences.

(3.) Heard; Sri.A. Chandra Babu, the learned counsel appearing for the petitioner and Smt. Seetha. S., the learned Public Prosecutor.