NIJIN N 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. 86/2025 of Chadayamangalam Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 8, 22(b) and 29 of the Narcotic Drugs and Psychotic Substances Act, 1985 (for short 'NDPS').

(3.) The prosecution case is that the petitioner was found in possession of 0.84 gms of MDMA. The petitioner was arrested on 13/1/2025.