SUMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail. The petitioner is the accused in Crime No.1468/2023 of Kunnamkulam Police Station, Thrissur, for having committed offences punishable under Ss. 22(c) and 20(b)ii(A) of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The prosecution case is that, on 11/10/2023, at about 4.15 P.M., the detecting officer seized 11.2 grams of MDMA and 270 grams of Ganja from the residence of the petitioner. Thereby, the petitioner herein is alleged to have committed the above offences.

(3.) The learned counsel appearing for the petitioner would say that the petitioner is totally innocent and has been falsely implicated with ulterior motives. At any rate, he points out that the petitioner has been in custody since 11/10/2023, and the continued custody of the petitioner is unnecessary.