ASWIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the 1st accused in S.C.No.2001/2022 on the files of the Additional Sessions Judge-V, Kollam. In the aforesaid case, he is accused of having committed offences punishable under Sec. 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) This petition is filed being aggrieved by Annexure-3 order, dtd. 3/6/2023, passed by the Additional Sessions Judge, as per which the request made by the petitioner to stop the trial scheduled to commence from 8/6/2023 was rejected.

(3.) I have heard Sri. Sasthamangalam S. Ajithkumar, the learned counsel appearing for the petitioner and Sri. T.R. Renjith, the learned Senior Public Prosecutor.