REGENT COMPUTRONICS PVT. LTD.

Ahammad Nishaf Anvar Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

UNION OF INDIA V. NIYAZUDDIN [REFERRED TO]
STATE OF PUNJAB V. BALDEV SINGH [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. ABDULLA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA THROUGH NARCOTICS CONTROL BUREAU, LUCKNOW VS. MD. NAWAZ KHAN [REFERRED TO]
SURENDRAN VS. STATE OF KERALA [REFERRED TO]
UNION OF INDIA VS. JITENDRA GIRI [REFERRED TO]

(1.) This is the second application for regular bail filed by the 2nd accused in Crime No.1029/2022 of Kasaragod Police Station, Kasaragod.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) I have perused the relevant documents including the report of the Investigating Officer, in detail.