SHAHEER A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.119 of 2017 of Vaiyathura Police Station. The aforesaid crime has been registered alleging offences punishable under Sec. 332 read with Sec. 34 of the I.P.C., under Sec. 77 of the Juvenile Justice (Care and Protection of Children) Act, 2015 and under Sec. 20(b)(ii) A of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short).

(2.) This petition is filed under Sec. 482 of the Code of Criminal Procedure with a prayer to direct the court below to consider the application of the petitioner for bail and pass orders.

(3.) The learned counsel submits that the petitioner is quite innocent and prays for issuance of necessary directions.