KIRAN T. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 3rd accused in Crime No.235/2024 of Meenangadi Police Station, Wayanad. The above case is registered against the petitioner and others alleging offences punishable under Sec. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985. Petitioner was arrested on 18/4/2024 and he is in custody.

(3.) The prosecution case is that on 6/4/2024 at about 9.30 am, while accused 1 and 2 were found in possession of 349 gram of MDMA, near panchayath bus stand, Meenangadi, in contravention to the provisions of NDPS Act. It is alleged that accused Nos.1 and 2 purchased the contraband from the 4th accused for the purpose of sale to the 3rd accused and committed the above offences.