BADUSHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks regular bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) Petitioner is the accused in Crime No.75 of 2025 of Palluruthy Police Station, Ernakulam registered alleging offences punishable under Sec. 22(c) and Sec. 29(1) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(3.) The prosecution alleges that on 30/1/2025, pursuant to an anonymous information received by the detecting officer, petitioner was found to be in possession of 108.938 grams of MDMA during a search of his residence kept in five zip lock pouches and thereby the accused committed the offences alleged.