VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec.439 of the Code of Criminal Procedure, 1973, by the third accused in Crime No.1108/2023 of the Perinthalmanna Police Station, Malappuram, registered against the accused (three in number), for allegedly committing the offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The petitioner was arrested on 3/11/2023.

(2.) The essence of the prosecution, is that: around 3.03 hours on 27/7/2023, the accused 1 and 2 were found in possession and transporting 48.7 grams of MDMA in a car bearing registration No.KL 10/BC 9965. In the investigation, it was revealed that the accused 1 and 2 purchased the contraband article from the third accused. Thus, the accused have committed the above offences.

(3.) Heard; Smt.Keerthi Jayanandhan, the learned counsel appearing for the petitioner and Smt. Seetha.S, the learned Public Prosecutor appearing for the respondents.