AKASH N.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the 8th accused in Crime No.428/2024 of the Ernakulam South Police Station, Ernakulam registered against the accused (ten in number) for allegedly committing the offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'the Act'). The petitioner was arrested on 27/3/2024.

(2.) The crux of the prosecution case is that: on 27/3/2024 at around 19.25 hours, the Investigating Officer received an information that the accused were dealing with contraband article. Accordingly, the Detecting Officer conducted a search at the place of occurrence and seized 3.45 grams of MDMA from the accused. Thus, the accused have committed the above offences.

(3.) Heard; Sri.B.N.Shivsankar, the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Public Prosecutor.