AJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in Crime No.324/2020/CB/IDK/R/2020 of Crime Branch, Idukki. The offences alleged are punishable under Sections 20 (b) (ii)A, 22 (a) (b) (c), 27 and 29 of NDPS Act.

(2.) Heard.

(3.) The petitioner in B.A.No.1400/2021 was arrested on 21.12.2020 and the other petitioners were arrested on 20.12.2020 and ever since they have been in custody.