MUHAMMED ANSAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the third bail application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused No.3 in Crime No. 710/2022 of Angamaly Police Station. The offences alleged are punishable under Ss. 22(c), 8(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, ' the NDPS Act' ).

(3.) The prosecution case, in short, is that the applicant and accused Nos. 1 and 2 were found transporting 0.63 gms of Methamphetamine in a car bearing registration No.KL-07 BW-634 on 8/7/2022 at 2.30 pm. Thereafter, on the basis of the confession statement given by accused No.1, the respondent No.2 conducted a search on his apartment, and seized 376.08 grams of methamphetamine. It is alleged that these contraband articles seized on 8/7/2022 and 9/7/2022 were procured by accused Nos. 1 to 4 from Bangalore.