NITISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.54/2022 of Kalasipalya Police Station, Bengaluru City for the offence punishable under Ss. 20(B)(ii)(C) of NDPS Act.

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

(3.) This is a successive bail petition. This Court earlier rejected the bail petition of this petitioner/accused No.2 and other accused person in Crl.P.No.4423/2022 during the crime stage and liberty was given to approach this Court after filing of the charge sheet. Now, the investigation is completed and charge sheet has been filed, hence, this petitioner is before this Court.