AJMAL 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 fourth accused in Crime No. 651/2024 of Perinthalmanna Police Station, Malappuram district for having committed offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act').

(3.) The allegation against the petitioner is that, on 3/4/2024, at 9.55 p.m., accused Nos.1 to 4 were found possessing 3.25 grams of MDMA for sale in a room at Hilltop Resort and thereby committed the offence. The petitioner was arrested on 3/4/2024 and has been in judicial custody since then.