LAWS(KER)-2020-3-443

ASARAF ALI SAMSUDEEN Vs. NARCOTIC CONTROL BUREAU

Decided On March 06, 2020
Asaraf Ali Samsudeen Appellant
V/S
NARCOTIC CONTROL BUREAU Respondents

JUDGEMENT

(1.) This application is for regular bail filed by the 1st accused in O.R. No. 1051 of 2019 of Narcotic Control Bureau, Aluva registered for the offences punishable under Sections 8(c) read with Sections 22(c), 23(c), 28 and 29 of the Narcotics Drugs and Psychotropic Substances Act (' NDPS Act ' for short).

(2.) The crux of the prosecution case is as follows:

(3.) This petitioner has been in custody since then and hence this application for his release on bail.