MUHAMMED ASARUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 14th day of January 2021 The applicant is the 2nd accused in O.R.No.4/2019 of the Narcotics Control Bureau, Sub Zone, Kochi, for offences punishable under Sections 8(C), 22(C), 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").

(2.) The earlier applications for bail filed by the accused under Section 439 of the Cr.P.C. as B.A.No.8431/2019, B.A.No.2891/2020, and B.A.No. 4540/2020 were dismissed by this Court in view of the embargo under Section 37(1)(b)(ii) of the NDPS Act.

(3.) The relentless effort of the applicant continues and he has approached this Court once again with the present application seeking bail. The two main grounds raised by the applicant reiterating his demand for bail.