MUHAMMED NABEEL P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioners are accused Nos. 2 and 3 in Crime No. 835 of 2021 of Info Park Police Station, Ernakulam District registered for the offences punishable under Ss. 22(b) and 20(b)(ii)(A) of the Narcotic Drugs and Psychotropic Substances Act (for short 'NDPS Act').

(3.) The petitioners are in custody since 29/7/2021.