SYAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS", for short), by the first accused in Crime No.992/2024 of the Irinjalakuda Police Station, Thrissur, which is registered against the accused persons for allegedly committing the offence punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act'). The petitioner was arrested on 27/7/2024.

(2.) The essence of the prosecution case is that; on 27/7/2024, at around 21:30 hours, the first accused was found in conscious possession of 19.28 grams of MDMA. He was arrested on the spot with the contraband article. During the course of investigation, it was revealed that the second accused also assisted the first accused in procuring the contraband article. Thus, the accused have committed the above offences.

(3.) Heard: Sri. Francis Assisi, the learned counsel appearing for the petitioner and Sri. C. S. Hrithwik, the learned Senior Public Prosecutor.