MUHAMMED RAFEEK Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the seventh accused in Crime No. 117/2023 of Kollengode Police Station, Palakkad district, alleging offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (The NDPS Act).

(2.) The prosecution case is that, accused Nos. 1 to 5 were found in possession of 88.880 grams of MDMA in a vehicle bearing registration No. KL 02 BC 8777 at a place called Valluvakundu on a public road, thereby, committing the above offence.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor were heard.