IRFAN SHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed under Sec. 439 of Cr.P.C. to enlarge the petitioners on bail in Cr.No .233/2020 of Ashoknagar police station, registered for offence punishable under Ss. 8(C), 20(C) and 22 (C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act'). Petitioner in Criminal Petition No.8300/2021 is accused No.2 and petitio ner in Criminal Petition No.5879/2021 is accused No.1. These are successive bail petitions filed by the petitioners.

(2.) The earlier petitions filed by accused Nos.1 and 2 in Crl.P.No.5758/2020 c/w Crl.P.No. 5738/2020 were dismissed by a common order dtd. 3/2/2021.

(3.) The learned counsel for petitioners submits that earlier petitions were dismissed when the investigation was pending and no w the charge- sheet is filed and therefore, petitioners have filed the present petitions, as their bail petitions filed subsequent to filing of the charge-sheet have been rejected by the learned Sessions Judge.