ARFAN MUHAMMAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the second accused in S.C.No.1772/2023 on the file of the Additional Sessions Court-III, Thiruvananthapuram, in Crime No.17/2022 of Kattakkada Excise Range.

(2.) The offence alleged against the accused are punishable under Ss. 22(b), 29 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985. 4. The limited relief that has sought in this Crl.M.C. is to consider his bail application on the same day, if he surrenders before the court below.