(1.) This application is for regular bail under Section 439 of the Code of Criminal Procedure.
(2.) The petitioner is the second accused in Crime No. 28 of 2019 of Excise Range, Thrissur registered for the offences punishable under Sections 20(b)(ii)C, 29 and 32B(a) of the Narcotic Drugs and Psychotropic substances Act, 1985 (NDPS for short).
(3.) The petitioner has been in custody since 5.10.2019.