ABOOBACKER SIDDIQUE 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 4 in Crime No.789/2025 of Adhur Police Station, Kasaragod District. The offences alleged are punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(3.) The prosecution allegation in short is that on 30/12/2025 at 19.00 hrs, the applicants and the accused No.5 were found in possession of 4.22 grams of MDMA, which was kept for personal use and sale at the building bearing No.X111/302A of Heaven Homestay situated at Koppala in Adhur Panchayat, in violation of the NDPS Act and thereby committed the offences.