SHANID Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Original Petition are as follows:-

(2.) The petitioner is accused No.2 in Crime No.187/CB/KTM/2018 of Crime Branch Kottayam (originally registered as Crime No. 610/2018 of Erumely Police Station). He is alleged to have committed the offences punishable under Ss. 370, 420 r/w Sec. 34 of the Indian Penal Code and Sec. 23 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) The allegation against the petitioner and the other accused are as follows:-