RISHI SAJEEV Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is an accused inCrime No.400/2025 of Sasthamcotta Police station, Kollam. The offences alleged against the petitioner are under Ss. 20(b)(ii)(A), 22(b) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act), 1985.

(3.) The prosecution case is that, the petitioner was found in possession of 0.76 grams of MDMA and 4.80 Kilograms of ganga. Hence, it is alleged that the accused committed the offence.