NIDHIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 1st accused in Sessions Case No.229 of 2024. He allegedly had committed the offences punishable under Sec. 20(b)(II)(B), 27A , 29 and 60(3) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.