MUHAMMED SHIBIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No. 624/2022 of Pandikkad Police Station, Malappuram, now pending as S.C. No. 446/2023 on the files of the Special Court for SC/ST (POA) Act and NDPS Act Cases, Manjeri. The offences alleged against the petitioner and other accused are punishable under Ss. 22(b) and 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The gist of the prosecution case is that, on 2/12/2022, at 07.45 p.m., at Karaya Khaja Nagar, petitioner was found in possession of 7.22 grams of MDMA, purchased by the 2nd accused from Bangalore.

(3.) Heard, learned counsel for the petitioner and the learned Public Prosecutor.