SADIK Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code.

(2.) This is the third bail application filed by the petitioner who is an accused in Crime No.1/2019 of Trivandrum Excise Circle Office, Trivandrum.

(3.) He is the first accused in the above case. The above case is chargesheeted against the petitioner alleging offences punishable under Sections 20(b)(ii) (c) and 29 of the Narcotic Drugs and Psychotropic Substances Act. The petitioner is in custody from 19.01.2019 onwards.