SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) [Bail Appl. Nos. 2568/2022, 2872/2022]

(2.) The petitioners are accused in Crime No. 230 of 2022 of Varkala Police Station, Thiruvananthapuram.

(3.) The petitioners in B.A. No. 2568/2022 are accused Nos. 5 and 10 in the crime. The petitioners in B.A. No. 2872/2022 are accused Nos. 1 and 2 in the crime. The offences alleged against the petitioners are punishable under Ss. 20(b) (ii)B, 22(b), 25 and 29 of NDPS Act.