LUTHER BEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the 2nd application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, by the sole accused in crime No.63/2017 of Excise Enforcement and Anti-Narcotic Special Squad, Ernakulam now pending as S.C. No. 1060 of 2022 before the Special Court for the Narcotic Drugs and Psychotropic Substances Act (IInd Additional Sessions Court), Ernakulam.

(2.) No representation for the petitioner. Heard the learned Public Prosecutor. Perused the relevant materials form part of the case diary, placed by the learned Public Prosecutor.

(3.) The earlier bail application was dismissed vide order in B.A.No.102 of 2023 dtd. 24/2/2023 and the said order is as under: