SALMANUL FARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition seeking regular bail has been filed by the third accused in Crime No.922/2025 of Mannarkkad Police Station, registered alleging commission of offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) .

(2.) The prosecution allegation is that on 13/8/2025, accused nos. 1 to 4 were found possessing 12.64 gms of Methamphetamine, which they had purchased from the 5th accused, in a Maruti Swift car bearing registration No.KL 46 U 6611, for the purpose of sale in contravention of the provisions of the NDPS Act and thereby committed the aforementioned offences.

(3.) I heard the learned counsels appearing for both sides and perused the available records.