MOHAMMED SAJJID Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (for short, BNSS).

(2.) Petitioner is an accused in Crime No.398/2024 Kadavanthra Police Station. The above case is registered against the petitioner alleging offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act).

(3.) The prosecution case is that, on 11/11/2024 at about 11.00 P.M, the Police party, on secret information, conducted a raid at Noa's Arch Hotel at Vyttila and seized 2.28 grams of MDMA from Room No.304. The petitioner was present there and he was arrested on 12/11/2024. Hence it is alleged that the accused committed the offence.