AHMED KABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 Cr.P.C.

(2.) ApplicantS in B.A. Nos. 2776/21, 2842/21 and 3104/21 are accused Nos. 2, 1 and 3, respectively, in Crime No. 08/2020 of Excise Circle Office, Aluva for offences punishable under Sections 20(b)(ii)(C), 25 and 29 of the Narcotic Drugs and Psychotropic substances Act. The final report has been filed and taken on file as SC 145/ 2021 on the file of the VII Additional Sessions Court, Ernakulam.

(3.) The prosecution case, in brief, is this: