MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No.965/2024 of the Irinjalakuda Police Station, Thrissur, which is registered against him for allegedly committing the offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was remanded to judicial custody on 21/7/2024.

(2.) The crux of the prosecution case is that: on 20/7/2024, at 20:15 hours, the accused was found in conscious possession of 0.830 grams of MDMA. He was arrested on the spot with the contraband article. Thus, the accused has committed the above offence.

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