ASHKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the accused in Crime No. 19/2019 of Excise Enforcement and Anti Narcotic Special Squad, Ernakulam alleging offence punishable under Section 22(b) of the NDPS Act.

(3.) The prosecution allegation is that the petitioner was found in possession of 50 numbers of 'Nitrazepam' tablets in contravention of the Narcotic Drugs and Psychotropic Substances Act and Rules framed thereunder.