BILAL MUHAMMAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 483 of the Bharathiya Nagarik Suraksha Sanhita, 2023 by the 4th accused involved in Crime No.1090/2024 of Kottiyam Police Station. The offences alleged against the petitioner are under Ss. 22(b), 20(b)(ii)A, and 29 of Narcotic Drugs and Psychotropic Substances Act.

(2.) Prosecution case is that on 16/10/2024 at 11 P.M, the 1st accused was found in possession of 1.510 gram of MDMA, and the 2nd accused was found in possession of 2.86 grams of MDMA at the house named Faisal Villa near HMC Colony in Kollam District. As per the prosecution case, it was accused Nos.4 and 5 who procured the MDMA for sale and handed over to Accused Nos.1 and 2. It is further alleged by the prosecution that the accused Nos.1 and 3 were also found in possession of 2.12 grams of dried ganja and thereby the accused committed the above said offences.

(3.) The petitioner/4th accused was arrested on 16/10/2024 and he continues to be in custody since then.