ASWIN P.B Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, by the petitioner who is the second accused in Crime No.1469 of 2022 of Maradu Police Station, Ernakulam, where he alleged to have committed offences punishable under Ss. 22(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

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

(3.) I have perused the Case Diary materials along with report produced by the learned Public Prosecutor.