ARUN DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the first accused in Crime No 2/2022 of the Kazhakoottam Excise Range Office, alleging commission of offences punishable under Ss. 20(b)(ii)(A), and 22(c) of Narcotic Drugs and Psychotropic Substances Act.

(3.) The prosecution allegation is that, the 1st petitioner/1st accused was found in possession of 17.36 gms of MDMA and 24.75 gms of Hashish oil in his bag for the purpose of sale in the hall of Flat No 9C of Tivoli Flat complex, SFS Cyber gateway on the northern side of the Vettu road junction Sainik School at 4.15 pm on 18/3/22 in violation of the provisions of NDPS Act and thereby the accused has committed the aforesaid offences.