RAMANGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In view of the urgency pleaded, this case is taken up for disposal. Therefore, learned counsel for the petitioner is directed to comply the office objections immediately after lockdown period pertaining to COVID-19 is over .

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent State. Perused the records.

(3.) The petitioner is arraigned as Accused No.4 in Crime No.9/2019 of Respondent- E & N Crime Police Station, Hubli-Dharwad, for the offence punishable under Section 20(b)(ii)(C) of NDPS Act.