SHYAM P. S Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.907/2023 of Angamaly Police Station. The above case is registered against the petitioner and another alleging offences punishable under Ss. 8, 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'). Petitioner was arrested on 7/9/2023.

(3.) The prosecution case is that, on 7/9/2023 at about 00.15 hours, the accused Nos. 1 and 2 were found in possession of 147 gms of MDMA, which was kept beneath the music system of a motor car. Hence, it is alleged that the accused committed the offences.