RENJU 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.872/2023 of the Ottappalam Police Station, Palakkad, registered against the accused (four in number) for allegedly committing the offences under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act'). The petitioner was arrested on 15/8/2023 and he was released on interim bail in the instant application on 30/10/2023.

(2.) The crux of the prosecution case is that; on 15/8/2023, at around 5.45 p.m., the accused 1 to 4 were found in possession of 16.210 grams of MDMA for the purpose of sale. The accused were arrested then and there on the spot with the contraband article. Thus, the accused have committed the above offences.

(3.) Heard Sri. V.A.Vinod, the learned counsel appearing for the petitioner and Smt.Neema T.V, the learned Senior Public Prosecutor appearing for the respondent.