SUDIN BABU 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.133/2026 of Walayar Police Station, Palakkad District. The offences alleged are punishable under Ss. 22(c) and 8(c) r/w 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act).

(3.) The prosecution case, in short, is that on 10/2/2026 at 4.00 hours, near Pampampallam Toll Plaza at Walayar, the accused Nos. 1 and 2 were found transporting 56.68 grams of MDMA in an Yamaha MT-15 motorcycle bearing Regn. No. KL-09- AZ-9446, for which the applicant and the accused Nos. 4 and 5 have escorted in an Alto car bearing Regn. No. KL-51-B-2535 and thereby the applicant committed the offences.