SOBHIN SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) by the 1st accused in Crime No.725/2018 of Alakkode Police Station, to quash Annexure-A4 order.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused Annexure-A4 order and the decision placed by the learned counsel for the petitioner.

(3.) The precis of the case is as follows:- The petitioner, who is the accused in Crime No.725/2018 of Alakkode Police Station, was granted bail as per Annexure-A4 order in Crl.M.C.No.1805/2018 dtd. 5/1/2019 by the Special Court, where the accused is alleged to have committed offence punishable under Sec. 27(b) of the under the Narcotic Drugs and Psychotropic Substances Act ('NDPS Act' for short) and Sec. 77 of the Juvenile Justice Act.