AMARTIYA RISHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being accused No.1 in Crime NO.355/2019 registered by the Kengeri Police for offences punishable u/ss 8(c), 21(c), 20(a)(b) of the NDPS Act having suffered rejection of his bail petition in Crl. Misc. No.2288/2020 vide order dated 16.03.2020 made by the Spl. Judge (NDPS) Bengaluru has presented this petition under Section439 of Cr.P.C ., 1973 seeking his enlargement on bail.

(2.) After service of notice, the respondent - State having entered appearance through the learned HCGP Shri Mahesh Shetty opposes the petition contending that, the offences are heinous in nature and that if the petitioner is liberated on bail, it would be difficult to secure his presence for the purpose of trial of the case. He also submits that ordinarily, in offences punishable under the provisions of NDPS Act , the Courts do not readily grant bail, regard being had to the social implications.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is of a considered opinion that petitioner needs to be enlarged on bail because: