MURSHID Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 2 and 3 in Crime No. 651/2024 of Perinthalmanna Police Station, Malappuram for having committed offences punishable under Ss. 22(b)and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The prosecution case is that on 3/4/2024 at 21.55 hrs, in the room situated on the first floor of the Hilltop Resort at Pathakara, the accused No. 1 to 4 were allegedly found in possession of 3.25 grams of MDMA, for sale. Thus the accused allegedly committed offences punishable under Sec. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner has been in custody since 3/4/2024, and continued custody of the petitioner is unnecessary.