RAMEEZ MANOJ 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 7th accused in crime No.864/2022 of Pandalam police station, where accused alleged to have committed offences punishable under Ss. 22(c), 60(3), 8(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act' for convenience).

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

(3.) I have perused the case diary along with relevant materials placed by the learned Public Prosecutor as well as the learned counsel for the petitioner.