ADHIL RAMEEZ P. 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.3 in Crime No.446/2026 of Sulthan Bathery Police Station, Wayanad District. The offences alleged are punishable under Ss. 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, on 16/5/2026 at about 06:18 p.m., when the KSRTC bus bearing registration No.KL-15-A-3062 in which the accused Nos.1 to 3 were travelling was flagged down and searched by the police officials at the road margin near the Police Check Post, Muthanga, the accused Nos.1 to 3 were found in possession and transporting 35.80 grams of MDMA, which was kept concealed in a bag, in contravention of the provisions of the NDPS Act and Rules and thereby committed the aforesaid offences.