LIJIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This bail application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) Petitioner is the 3rd accused in Crime No.1766 of 2023 of Attingal Police Station, registered for the offences punishable under Sec. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act').

(3.) According to the prosecution, on 30/7/2023, petitioner along with other accused were found in possession and transporting 89.70 grams of MDMA in a Toyota Altis car bearing Registration No.DL-4-CNE-3652 for the purpose of sale and thereby the accused committed the offences alleged.