AJU MANZOOR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is an accused in Crime No. 336/2025 of Kundara Police Station, registered under Ss. 8(c) and 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(3.) The prosecution case is that, the accused was found in possession of 1.30 grams of MDMA.