ROSHAN SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused in Crime No.68/2022 of Bommanahalli Police Station, Bengaluru City, for an offence punishable under Ss. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act' for short).

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) This is a successive bail petition filed by the petitioner. Earlier this Court rejected the bail petition of this petitioner in Crl.P.No.4184/2022 vide order dtd. 2/6/2022, while rejecting the same liberty was given to the petitioner to approach this Court after filing of the charge sheet. Now, the investigation has been completed and the charge sheet is also filed.