NAJMAL KHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.399 of 2023 of Chavara Police Station, Kollam. The above case is registered against the petitioner and others alleging offences punishable under Ss. 22(c), 20(b)(ii)(A) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act '). The case is now pending as S.C No.1168/2023 on the file of the Additional Sessions Court, Kollam.

(3.) The prosecution case is that on 8/3/2023 at about 01:30 a.m., a car driven by the 3rd accused was intercepted and searched. During the search 1.4 grams of MDMA and 33 grams of Ganja was seized from the possession of the petitioner. Further case of the prosecution is that 204 grams of MDMA was found concealed in a flap of the dickey door of the car. Hence it is alleged that the accused committed the offence. The petitioner is in custody from 8/3/2023.