MUHAMMED UVAIS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the first accused in crime No.6/2023 of Kalikavu Excise Range Office, Malappuram district, for having committed offences punishable under Ss. 22(c), 8(c) and 25 of the Narcotic Drugs and Psychotropic Substances Act (for short, the Act).

(3.) The prosecution case is that on 31/3/2023 at 7.50 a.m., at Vadapuram Deseom, A1 was found possessing 61.544 gms of MDMA in a car bearing Reg.No.KL 10 BA 7253 and A2 was found to have purchased 1.045 gms of MDMA from A1 and kept in car bearing Reg.No.KL 17 M 1285 and thereby the accused committed the above offences.