DAVOOD SHAMEEL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an Application for regular bail filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023. The Applicant is the 1st accused in Crime No.1568 of 2024 of Perinthalmanna Police Station, Malappuram, registered under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (Hereinafter referred to as the 'NDPS Act '), which includes non-bailable offences. The Applicant was arrested on 19/8/2024.

(2.) The allegations against the Applicant are that the accused No.1/Applicant herein and accused No. 2 were found transporting 103.65 grams of MDMA in a Car bearing Reg. No. KL-07 CJ 9109.

(3.) On production before the jurisdictional Court, the Applicant was remanded to judicial custody. Though the Applicant filed B.A. No.717/2025 before this Court, the same was withdrawn, seeking liberty to move before the Trial Court. Thereafter, the Applicant filed Crl. M.P. No.03/2025 & Crl. M.P. No.04/2025 in SC No.1540/2024 before the Special Court for SC/ST (POA) Act & NDPS Act cases, Manjeri and the same were dismissed as per Annexures A1 & A2 Orders, specifically referring to the bar under Sec. 37(1)(b)(ii) of the NDPS Act.