BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Section 439 Cr.P.C., the petitioner, who is accused No.2 in Crime No.01 of 2010 of Thiruvananthapuram Excise Range for offences punishable under Sections 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, seeks his enlargement on bail. The petitioner surrendered on 06/01/2011.

(2.) The petitioner shall make himself available for interrogation as and when required by the police at any time till the filing of the final report.

(3.) The petitioner shall not influence or intimidate the prosecution witnesses nor shall he attempt to tamper with the evidence for the prosecution.