LAKSHMAN PATRA Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail application are filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) These bail applications are connected and therefore, I am disposing of these bail applications by a common order.

(3.) Petitioners are the accused in Crime No.665 of 2024 of Aroor Police Station. The above cases are registered against the petitioners and other alleging offences punishable under Ss. 20(b)(ii)C and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).