AQEEL USMAN ALI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant in B.A.No.521/2021 is the 2nd accused; while the accused in B.A.No.609/2021 is the 1st accused in Crime No.426/2020 of Kondotty Police Station for having allegedly committed the offences punishable under Sections 22(b)d and (c) of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act'). The case is now pending as S.C.No.552/2020 on the files of the Special Court for the Trial of Offences under SC/ST (POA) Cases/NDPS cases, Manjeri.

(3.) Earlier applications filed by the applicants were both dismissed finding that there is an embargo under Section 37 of the NDPS Act in granting bail to the applicants, since commercial quantity is involved.