LAWS(KER)-2024-2-34

SHAFEEQ P. Vs. STATE OF KERALA

Decided On February 14, 2024
Shafeeq P. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The petitioner is the first accused in Crime No. 5/2023 of Manjeri Excise Range Office, Malappuram District, for having allegedly committed offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) The allegation is that on 15/2/2023 at 9.00 am in the upstairs of the house bearing building No.V/183 of Manjeri Municipality, the accused was found in possession of 56.588 grams of MDMA and thereby committed the offence.