SANDEEP UDAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the sole accused in Crime No.18 of 2021 of Excise Range, Chalakudy registered for the offences punishable under Sections 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, has moved this application for his release on bail.

(3.) The prosecution case is as follows :-