SATHEESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure and the petitioner is the sole accused in crime No.911/2022 of Pudukkad Police Station, Thrissur, where he alleged to have committed offences punishable under Sec. 20(b)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as 'NDPS Act', for short), and the petitioner seeks regular bail.

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

(3.) I have perused the relevant documents form part of the Case Diary produced by the learned Public Prosecutor and the report of the Investigating Officer.