MUHAMMAD SALASH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused No.5 in Crime No.1404/2023 of Kundara Police Station. The offences alleged are punishable under Ss. 8, 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short, 'the NDPS Act').

(3.) The prosecution case, in short, is that on 14/7/2023 at around 10.50 a.m, the applicant, along with the other accused, were found in possession of 85.250 grams of MDMA while they were travelling in a car bearing Regn.No.KL-02/AD-0004, and thereby committed the offences.