SHIFAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the first accused in Crime No. 450/2024 of the Panangad Police Station, Ernakulam, which is registered against the accused persons for allegedly committing the offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested and remanded to judicial custody on 30/5/2024, and he was enlarged on interim bail as per the order dtd. 8/8/2024 in the present application.

(2.) The gist of the prosecution case is that: on 30/5/2024, the accused were found in conscious possession of 22.84 grams of MDMA. The first accused was arrested on the spot with the contraband article. Thus, the accused have committed the above offences.

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