SHIJIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the second accused in Crime No.19/2024 of the Vadanappally Excise Range Office, Thrissur, which is registered against the accused for allegedly committing the offences punishable under Ss. 20(b)(ii)(A), 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested and remanded to judicial custody on 18/7/2024.

(2.) The essence of the prosecution case is that: on 18/7/2024, at around 19:00 hours, based on the information given by the first accused, the second accused was arrested with 0.86 grams of MDMA. Thus, the accused have committed the above offences.

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