SHAFEEQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is for regular bail under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.1 of 2020 of Manjeri Excise Circle Office, registered for the offence punishable under Sections 22(c), 21(b), 20(b)(ii)B of Narcotic Drugs and Psychotropic Substances Act (for short NDPS Act ).

(3.) The prosecution allegation is that on 5.1.2020 at about