RAVI KUMAR V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1 in Crime No.24/2022 of Commerical Street Police Station, Bengaluru City, for an offence punishable under Ss. 22(b) 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 Court earlier rejected the bail petition in Crl.P.No.4982/2022 vide order dtd. 17/6/2022 and while rejecting the same given an opportunity to the petitioner to approach this Court after filing of the charge-sheet. Now, the Police have filed the charge-sheet. Hence, the petitioner is before this Court.