MUNEER 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 No.1 in Crime No.214/2025 of Mattancherry Police Station, Ernakulam. The offences alleged are punishable under Ss. 22(c), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

(3.) The prosecution case in short is that the applicant was found in possession of 51.870 grams of MDMA at House No.12/9, Panayappilly Kara, Mattancherry Village on 16/6/2025 at 21.50 hours in contravention of the NDPS Act and Rules. It is further alleged that the applicant procured the contraband from the accused No.2 and the accused No.3 provided financial assistance for the same.