JOSWIN LOBO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Crl.P.No.570 of 2022 is before this Court calling in question proceedings in Special Case No.1876 of 2021 pending before the XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Cases, Bangalore city registered for offences punishable under Ss. 8(c), 21(c), 22(c), 27(a), 20(ii)(B) and 23(c) of the NDPS Act.

(2.) Heard Sri Hashmath Pasha, learned Senior Counsel along with Sri.Kariappa.N.A., learned counsel for petitioner and Sri.V.S.Hegde, learned SPP-2 along with Sri.B.J.Rohith, learned High Court Government Pleader for respondents.

(3.) Brief facts as projected by the prosecution are as follows: