MUHAMMED SAHAL Vs. STATE OF KERALA

JUDGEMENT

(1.) These regular bail applications filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, BNSS), are disposed of together since the question involved is similar.

(2.) The applicants in B.A. No.2650 of 2026 are the accused Nos. 1 and 2 in Crime No.111 of 2026 of Peechi Police Station, Thrissur and the applicant in B.A. No.2849 of 2026 is the sole accused in Crime No.60 of 2025 of the Malappuram Excise Range Office, Malappuram District. The offence involved in both crimes, inter alia, is under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, the NDPS Act). The applicants are alleged to have possessed the narcotic drugs in commercial quantities. The applicants in B.A. No.2650 of 2026 have been in judicial custody since 8/2/2026, and the applicant in B.A. No.2849 of 2026 has been in custody since 2/10/2025.

(3.) I have heard Sri. Sadik Ismayil, the learned counsel for the applicants in both the bail applications and Smt.Sreeja V., the learned Senior Public Prosecutor. Perused the case diary.