ARJUN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 and 2 in Crime No.710/2019 of Aluva West Police Station indicted with the offences punishable under Sections 22(c), 22(a), 22(b) and 22(b)(ii) of the NDPS Act, 1985 and they were arrested on 12/12/2019 and, thereafter, continuing in judicial custody. It is also pointed out that accused Nos.3 and 4 were enlarged on bail. They seek regular bail under Section 439 of the Code of Criminal Procedure.

(2.) Learned Public Prosecutor submitted that there is no objection in granting provisional bail by imposing suitable conditions in the wake of present emergent situation of COVID-19.

(3.) Heard the learned counsel appearing for the petitioners and the learned public prosecutor. We have gone through the records which are made available.