MUHAMMED AZAD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No.301/2026 of Koppam Police Station, Palakkad District. The offence alleged is punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act).

(3.) The prosecution case, in short, is that on 22/4/2026 at 19:20 hours, at Vilayur, Pulinchod, the applicant was found in possession of 2.540 grams of MDMA in the motorcycle bearing registration No. KL-55-Y-1214 and thereby committed the above offence.