SHAMNAS K.SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the first accused in Crime No.24/2022 of Thodupuzha Excise Range Office, Idukki District, which was registered for the offence punishable under Ss. 22(b), 20(b)(ii)(A), 29 and 60(3) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that on 20/8/2022 at about 12:30 P.M. near Mangattukavala on Muthalakkodam-Madathikkandam Public Road, accused Nos.1 and 2 were found transporting 3.600 gms of MDMA and 20 gms of dried Ganja in a Maruthi Swift Car bearing No.KL-38G-3111 and Royal Enfield motorcycle bearing No. KL-11-AV-4991 and, thereby, committed the aforementioned offences.