RAHUL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are connected and therefore I am disposing these bail applications by a common order.

(2.) Petitioners are the accused in Crime No.28/2023 of Trivandrum Excise Range. The above case is registered against the petitioners and another alleging offences punishable under Ss. 22(c), 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(3.) The prosecution case is that, on 9/10/2023 at 9.15 pm, the 1st accused was found in possession of 61.5 gms of MDMA and the 2nd accused was found in possession of 32.8 gms of MDMA and another 5.2 gms of MDMA was seized from a Honda Deo Scooter belongs to the 2nd accused. Therefore the total quantity seized is 109.5 gms of MDMA. The petitioners were arrested on 10/10/2023.