RAFEEK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.1112/2022 of Vadakkancherry Police Station, Palakkad, alleging offences punishable under Sec. 118(i) of the Kerala Police Act, 2011 and under Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015.

(3.) According to the prosecution, the accused had on 25/11/2022, carried 870 packets of banned Hans in a vehicle bearing registration No.KL-12/G-6298 for the purpose of sale to students and thereby committed the offences alleged.