MINU POULINE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos. 2 and 3 in C.C.No.517/2022 on the Files of the Judicial First Class Magistrate Court-VIII, Ernakulam, arising out of Crime No.1813/2021 of Maradu Police Station.

(2.) According to the prosecution, the accused had, on 19/3/2020, consumed MDMA and thereby committed the offences under Sec. 27(b) and 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) I have heard Sri. S.Justus, the learned counsel for the petitioners, and Smt. Sreeja.V, the learned Public Prosecutor.