AMAL KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.541/2024 of the Koratty Police Station, Thrissur, which is registered against him, for allegedly committing the offence punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested and remanded to judicial custody on 20/5/2024.

(2.) The crux of the prosecution case is that: on 20/5/2024, at around 08.30 hours, the accused was found in conscious possession of 14.300 grams of MDMA, which was meant for sale. The accused was arrested on the spot and remanded to judicial custody. Thus, the accused has committed the above offence.

(3.) Heard; Sri. Nireesh Mathew, the learned counsel appearing for the petitioner and Smt. Seetha S., the learned Senior Public Prosecutor.