ARUN KUMAR P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused in Crime No.27/2026 of Medical College Police Station, Kozhikode District. The offence alleged is punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The prosecution case, in short, is that on 8/1/2026, at about 08:44 a.m., the applicant was found in possession of 194.99 grams of MDMA in a road near Kovoor Cochin Bakery and thereby committed the offence.