VINEESH VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the first accused in Crime No.1494 of 2024 of Kollam East Police Station, Kollam; registered for the offence punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case is that, accused were found in possession of 94.513 grams of Methamphetamine and thereby committed the offences alleged. Petitioner was arrested on 23/8/2024 and he has been in custody since then.