LAWS(KER)-2023-7-134

ANSAR Vs. STATE OF KERALA

Decided On July 27, 2023
ANSAR Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is the second application for regular bail, filed by the petitioner, who is the 5th accused in Crime No.1915/2021 of Perumbavoor Police Station, where the prosecution alleges commission of offences punishable under Ss. 8(c), 20(b) (ii)C, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act (for short, 'the NDPS Act' hereinafter).

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

(3.) I have perused the relevant materials form part of the case diary, placed by the learned Public Prosecutor.