MUHAMMED NASHIF Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is arraigned as the 2nd accused in Crime No. 525/2025 registered by the Kozhinjampara Police Station, Palakkad, for allegedly committing the offences punishable under Ss. 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) The petitioner's grievance is that:

(3.) I have heard Sri. Sadik Ismayil, the learned Counsel for the petitioner and Sri. M.P. Prasanth, the learned Public Prosecutor.