SHYAM P.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, by the second accused in Crime No.907 of 2023 of the Angamaly Police Station, registered against the accused (two in number) for allegedly committing the offences under Ss. 8(c), 22(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('Act', in short). The petitioner was arrested on 7/9/2023.

(2.) The crux of the prosecution case is that: on 7/9/2023 at around 00.15 hrs, the accused Nos.1 and 2 were found in possession of 147 gms of MDMA, which was kept beneath the musical system of a motor car bearing Reg No.KL-46-K-6438, which was found moving in-front of a bakery in Angamaly Junction. The Sub Inspector of Angamaly Police Station, on getting secret information regarding the transportation of the contraband article, intercepted the vehicle and seized the contraband article and arrested the accused. Thus, the accused have committed the above offences.

(3.) Heard; Sri.P.Mohamed Sabah, the learned counsel appearing for the petitioner and Smt.Seetha.S, the learned Public Prosecutor.