ELVIS KAYINE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C. for granting bail in Crime No.132/2022 registered by Siddapura Police Station, Bengaluru for the offences punishable under Ss. 8(c), 22(c) and 27A of NDPS Act, Sec. 14 of Foreigners Act and Ss. 506, 149, 332, 353 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that the complainant-Mohana Muruli, PSI of Siddapura Police