ABDUL KABEER P. Vs. STATE OF KERALA

JUDGEMENT

(1.) By this bail application the petitioner seeks regular bail. He is the 2nd accused in Crime No.461 of 2021 registered before Mepaddy police station under Section 22(C), 22(ii)(A), read with 29 of Narcotic Drugs and Psychotropic Substances Act ('NDPS Act' for short) and Section 118(i) of the Kerala Police Act read with Section 34.

(2.) The petitioner has been in custody since 18.9.2021.

(3.) The prosecution case in brief is as follows: