MAHANTHARAN K.MUNUSAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.5 in NCB F No.48/1/6/2019/BZU, Bengaluru, for the offences punishable under Ss. 8 read with 22, 23, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act ' for short), pending on the file of XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS, Bengaluru.

(2.) Heard the learned counsel appearing for the petitioner and the learned Special Counsel appearing for the respondent-NCB.

(3.) This petitioner has been arraigned as accused No.5. At the earliest point of time, accused Nos.1 to 4 are named in the FIR and also in the charge-sheet. Subsequently, in the year 2022, this petitioner has been apprehended and he is in custody.