MOHAMMED SHAMEER B. A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under S.483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioner is the accused in Crime No.179/2025 of Kasaragod Police Station registered for the offences punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'Act 1985'). The petitioner was arrested on 17/2/2025 and has been in judicial custody since then.

(3.) The prosecution case is that, on 17/2/2025 at about 13:25 Hours, at Karanthakkad in Kasaragod District, the accused was found in possession of 25.90 grams of MDMA. Thus, the accused persons allegedly committed the above offences.