AJMAL YOUSAF Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 3rd accused in Crime No.1294 of 2021 of Thrikkakara Police Station registered for the offences punishable under Sec. 20(b)(ii) A, 22(a), 22(b), and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act')

(3.) He has been in custody since 7/10/2021.