Abhilash Raghavan @ Kannan Vs State Of Kerala

High Court Of Kerala 13 Jan 2025 Bail Application No. 11013 Of 2024 (2025) 01 KL CK 0017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Bail Application No. 11013 Of 2024

Hon'ble Bench

P.V.Kunhikrishnan, J

Advocates

P.Mohamed Sabah, Libin Stanley, Saipooja, Sadik Ismayil, R.Gayathri, M.Mahin Hamza, Alwin Joseph, Benson Ambrose, Ranjith George

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 21
  • Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
  • Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)B, 27A, 29(1)

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 01 KL CK 0017
  • Coram: P.V.Kunhikrishnan, J
  • Bench: Single Bench
  • Advocates: P.Mohamed Sabah, Libin Stanley, Saipooja, Sadik Ismayil, R.Gayathri, M.Mahin Hamza, Alwin Joseph, Benson Ambrose, Ranjith George
  • Result: Allowed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 21
  • Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
  • Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)B, 27A, 29(1)
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