MUHAMMED SHAFFEK Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) Petitioners in these cases are accused in Crime No. 36 of 2022 of Malampuzha Police Station, Palakkad District, alleging commission of offences under Ss. 22(b) and 29 of the NDPS Act.

(3.) When these matters are taken up for consideration today, it is the submission of the learned counsel appearing for the petitioners in these cases that the petitioners are entitled to statutory bail as on date considering the fact that they were arrested on 27/1/2022. It is submitted that no final report has been filed in the matter and that the petitioners have been in custody for more than 60 days.