VISHNU P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the 3rd application for regular bail, filed by the petitioner, who is arrayed as the 3rd accused in Crime No.905/2022 of Angamali Police Station, Ernakulam.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the case diary placed by the learned Public Prosecutor.

(3.) The prosecution case is that, accused 1 to 4 hatched conspiracy to possess and sell MDMA; and in continuation of the said conspiracy, they jointly collected 198.36 grams of MDMA and stored the same in Bluetooth speakers. Thereafter, the said MDMA was forwarded through Blue Dart DHL Courier service in Mumbai and received the same in Blue Dart DHL Office in Angamaly and the same was found in possession of the 1st accused when he had kept the same in a TATA Nano car bearing Registration No. KL04-AH 4823, near Malabar Gold Jwellery, Angamali. Thereafter, the said contraband along with Hashish oil contained in a small plastic bottle of 03.89 gram and 3 LSD stamps kept on the body of the 1st accused were seized. Thereafter the 1st accused was arrested and crime alleging commission of offences punishable under Ss. 22(c), 22(b), 20(b)(ii)(A), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short) was registered.