BETSON ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner, who is undergoing incarceration in connection with crime No.634/2021 of Malappuram Police Station, registered for the offence punishable under Ss. 20(b)(ii)B and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short, NDPS Act), has moved this application for his release on bail under Section 439 of the Code of Criminal Procedure.

(3.) The petitioner who is the 3rd accused, has been in custody since 18/10/2021.