MARCEL KUYO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent.

(2.) Petitioner is the sole accused in Crime No. 105/2020 pending before the Court of XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS cases at Bengaluru for the offence punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act') and Sec. 14 of Foreigners Act (for short 'the Act').

(3.) The petitioner has approached this Court challenging the order dtd. 25/6/2021 passed by the trial Court allowing the application filed by the prosecution under Sec. 36A(4) of the NDPS Act extending the time for completion of the investigation and rejecting the application filed by the petitioner under Sec. 167(2) of Cr.P.C. seeking statutory bail.