UBAID.A.M Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Cr.P.C. ' for convenience) to quash Annexure-A4 common order in Crl.M.P.Nos.3101/2022 and 3126/2022, in crime No.128/2022 of Melparamba police station.

(2.) The petitioner herein is the sole accused in the above crime, where he alleged to have committed offences punishable under Sec. 22(b) read with Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as 'the NDPS Act ' for convenience). The respondent herein is the State of Kerala.

(3.) Heard the learned counsel for the petitioner/accused as well as the learned Public Prosecutor.