SHAMEEL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused in Crime No.6 of 2020 of Excise Enforcement and Anti Narcotic Special Squad, Palakkad registered for the offences punishable under Sections 20(b)(ii) B and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short).

(3.) The petitioners have been in custody since 22.1.2020.