SHANAVAS K. C. Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.8/2024 of Anthroth Police Station, Lakshadweep. The above case is registered against the petitioner alleging offences punishable under Ss. 22(b), 27(A) of Narcotic Drugs and Psychotropic Substances Act (NDPS Act) and Sec. 3(a) of the LPR (Lakshadweep Prohibition Regulation) 1979. Petitioner was arrested on 7/10/2024 and he is continuing in the judicial custody.

(3.) The prosecution case is that, on 7/10/2024, while a police party was on routine patrol duty, they observed the 1st accused, who is the petitioner herein behaving in a suspicious manner near Panda Mosque, Androth. Acting on suspicion, the detecting officer conducted a body search of 1st accused. During the search, the officer recovered two packets of contraband concealed inside a Gold Flake cigarette cover, the contraband was identified as MDMA weighing approximately 5 grams in total. After removing the cover, the quantity of MDMA assessed as 4.5 grams. Petitioner was arrested on 7/10/2025. Hence, it is alleged that the accused committed the offence.