SHAHUL HAMEED Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 273/2024 of Eloor Police Station, Ernakulam, for having committed an offence punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act (for short 'The NDPS Act').

(3.) The prosecution case, in brief, is that, on 30/3/2024 at about 00.15 hours, while the police party was on patrolling duty when they reached near in front of a scrap shop owned by one Mr Subair situated on the Eastern side of Nelson Mandela Road which lying from East North direction of Pathalam Road, the accused spotted with a scooter bearing Reg.No. KL.41.T.7235. On suspicion, the police party searched and seized 8.25 grams of MDMA alleged to have been kept in a small ziplock cover. The petitioner was arrested on 30/3/2024 and remanded to judicial custody.