SREERAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No.12/2020 of Nilambur Excise Range, Malappuram. This is the 3 rd bail application filed by the petitioner under Section 439 Cr.P.C.

(3.) The short facts are like this: The above crime is registered against the petitioner and another alleging offences punishable under Sections 22(c), 20(b)(ii)(A), 25, 29 of Narcotics Drugs and Psychotropic Substances Act (NDPS Act).