BACHUMANDAL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are aggrieved by the conditions imposed in Annexure -1 order passed by the learned Additional Sessions Judge -VII, Ernakulam while granting bail to them. They are involved in S.C. No. 685 of 2013 for offences punishable under Sections 20(b)(ii)(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor. On perusal of the impugned order, it is seen that the learned Sessions Judge granted bail as follows: