MUHAMMED RAFEEK Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the seventh accused in Crime No. 117/2023 of Kollengode police station, Palakkad district alleging offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that accused Nos. 1 to 5 were found in possession of 88.880 grams of MDMA in a vehicle bearing registration No.KL 02 BC 8777 at a place called Valluvakundu on a Public road thereby committing the above offence.