SOORAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.34/2025 of Chathannur Excise Range. The above case is registered against the petitioner alleging offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act (for short, NDPS Act).

(3.) The prosecution case is that, the accused was found in possession of 1.519 grams of MDMA.