NITHIN K.A. 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 applicants are the accused Nos. 1 and 2 in Crime No.427/2026 of Town West Police Station, Thrissur District. The offences alleged are punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act).

(3.) The prosecution case, in short, is that the applicants were found in possession of 3 grams of MDMA at the rented house of the accused No.1, which was kept for sale and thereby committed the aforementioned offences.