ISHTHIYAK Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the accused in Crime No.90/2023 of Excise Enforcement and Anti Narcotic Special Squad, Ernakulam. The above case is registered against the petitioner alleging offences punishable under Ss. 22(c), 27(a) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(3.) The prosecution case is that, on 29/11/2023, the accused was found in possession of 5.049 gm of MDMA, which was subsequently found as methamphetamine Hydrochloride after analysis. The police party also found 107.6706 grams MDMA and 80.3204 grams MDMA from the lodge room. That was also found as methamphetamine Hydrochloride. The petitioner was arrested on 29/11/2023.