SAIBI SAIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the seventh accused in Crime No.514/2024 of the Thrikkakara Police Station, Ernakulam, which is registered against the accused (seven in number) for allegedly committing the offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested on 10/5/2024.

(2.) The gist of the prosecution case is that: on 10/5/2024, at around 16.00 hours, the accused were found in conscious possession of 48.59 grams of MDMA. The accused were arrested then and there at the spot with the contraband article. Thus, the accused have committed the above offences.

(3.) Heard; Smt.Padma Lakshmi, the learned counsel appearing for the petitioner and Smt.Neema T.V , the learned Senior Public Prosecutor.