MANZOOR ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail, filed under Sec. 439 of the Code of Criminal Procedure, by the 5th accused in Crime No.469/2022 of Kuttipuram Police Station, Malappuram, where the accused alleged to have committed offences punishable under Sec. 20(b)(ii)(C) r/w Ss. 29 and 27A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (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 case diary as such along with the report of the Investigating Officer, placed by the learned Public Prosecutor.