LEENA JACOB THUNDIYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'NDPS Act'))

(2.) Petitioner is the 6th accused in Crime No.1232 of 2024 of Anchal Police Station, Kollam registered for the offences punishable under Sec. 22(c), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(3.) According to the prosecution, on 25/11/2024, the 1st accused was found to be in possession of 3.550 grams of MDMA and thereafter on further inspection, 76.660 grams of MDMA was seized from the residence of the 2nd accused kept for sale and the 6th accused is alleged to have financed the procurement of the contraband and thereby the accused committed the offences alleged.