ABDUL HAMID MAKAME 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, a Tanzanian citizen who came to India to pursue his higher studies, is the accused No.5 in Crime No.1075/2024 of Kunnamkulam Police Station, Thrissur District. The offences alleged are punishable under Ss. 22(c), 20(b) (ii)(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 09/08/2024 at 12:45 p.m., the police party stopped the car bearing No. KL-46 T 8808, travelling from Erumappetty to Kunnamkulam and found accused Nos. 1 and 2 with 66.5 grams of MDMA and 2 kilograms of hashish oil. It is alleged that the applicant supplied the contraband to the accused Nos. 3 and 4, and they in turn sold it to the accused Nos. 1 and 2.