RAMI ISALDIN ADAM ABDULLA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the 3rd accused in Crime No.1592 of 2023 of Kollam East Police Station. The case is now pending as S.C No.380 of 2024 on the files of the 1st Additional Sessions Court, Kollam. The above case is registered against the petitioner and others alleging offences punishable under Ss. 22(c) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(3.) The prosecution case is that, on 8/10/2023 at 9:50 p.m., the 1st accused was found in possession of 75 grams of Methaphetamine . It is also alleged that the petitioner is also involved in this case.