ASHIQUE 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.6 in Crime No.75/2025 of Palluruthy Police Station, Ernakulam District. The offences alleged are punishable under Sec. 22(c) 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 and accused Nos. 1 to 5 entered into a conspiracy and smuggled narcotic drugs with the help of accused Nos. 3 and 5. The police seized 108.9378 grams of MDMA packed in 5 zip-lock covers. The accused No.1 is alleged to have stored these drugs for sale inside a bag in the cupboard of a rented house and thereby committed the offences.