MUHAMMED ASHIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This Petition for regular bail has been filed by accused Nos. 1 and 2 in crime No.854/2024 of Cherppulaserry Police Station registered alleging commission of offences under Sec. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The prosecution allegation is that, on 22/11/2024, accused Nos. 1 and 2 were found traveling in a car bearing KL 51P 1083 possessing 24.50 grams of Methaphitamin for the purpose of sale in violation of provisions of the NDPS Act and thereby committed the offences mentioned above.

(3.) Heard both sides.