IMRAN 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.56/2025 of Kunnamangalam Police Station, Kozhikode District. 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 on 21/1/2025 at 12.50 p.m, the accused Nos. 1 and 2 were found in possession of 221.89 grams of MDMA inside an almirah in room No.208 of Hotel VR Residency, Karanthur, Kunnamangalam, for sale and thereby committed the aforementioned offences.