BURHANUDHEEN HYDERALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the 1st accused in Crime No. 375/2022 of Mannuthy Police Station alleging the commission of offences punishable under Sec. 22 (c) of the NDPS Act.

(3.) The prosecution allegation is that on 13/5/2022, the police party detected that the petitioner possessed 197 gms of MDMA while in a service road near the over bridge at Mannuthy and the petitioner was arrested from the spot.