SHIVARAJ URS Vs. UNION OF INDIA

JUDGEMENT

(1.) This is third bail application filed by second accused in NCBF No.48/1/6/2019/BZU on the file of the XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Cases, Bengaluru.

(2.) Petitioner had moved his first bail application numbered as Criminal Petition No.4448/2019 prior to Narcotics Control Bureau ('NCB' for short) filing its complaint before the Special Judge. It was dismissed by this Court on 11th October 2019. Petitioner moved his second application in Criminal Petition No.8091/2019. In the said petition, he restricted his ground only to Section 167(2) Cr.P.C. The said petition was also dismissed on 28th May 2020. This is the third petition.

(3.) Mr. Hashmath Pasha, learned Senior Advocate for Petitioner, urged following grounds in support of this petition: