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Arfan Muhammad vs State Of Kerala

High Court Of Kerala · Decided on 28 April 2023 · Citation: (2023) 04 KL CK 0186

HON’BLE JUDGES
Basant Balaji, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition No. 3381 Of 2023
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Judgment

5 paragraphs · 170 words

Basant Balaji, J

1.

The petitioner is the second accused in S.C.No.1772/2023 on the file of the Additional Sessions Court-III, Thiruvananthapuram, in Crime No.17/2022 of Kattakkada Excise Range.

2.

The offence alleged against the accused are punishable under Sections 22(b), 29 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

4.

The limited relief that has sought in this Crl.M.C. is to consider his bail application on the same day, if he surrenders before the court below.

The Crl.M.C. is disposed of directing the petitioner to surrender before the court below within 10 days from today and if any bail application is moved, the learned Public Prosecutor shall be given the copy two days in advance and the bail application shall be considered and orders to be passed on the date of surrender itself. It is submitted that a Non-Bailable Warrant is pending against the petitioner. Since the petitioner is directed to surrender Non-Bailable Warrant issued to be against the petitioner shall be kept in abeyance till then.