MANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the petitioner/appellant/accused seeking suspension of the sentence imposed on him in S.C.No.234/2019 as per judgment dtd. 27/9/2025, wherein he was found guilty of the offence punishable under Sec. 20(b)(ii)B of the Narcotic Drugs and Psychotropic Substances Act, as amended 2001 (for short, 'the NDPS Act' hereinafter).

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the verdict under challenge and the averments in support of the petition.

(3.) The sentence imposed by the Special Court as per judgment dtd. 27/9/2025 is as under: