SHIEK MOHAMMED ARBAZ 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.68/2022 of Bommanahalli Police Station, Bengaluru City, for an offence punishable under Sec. 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 Court earlier rejected the bail petition of the petitioner in Crl.P.No.4050/2022 vide order dtd. 21/6/2022. While rejecting the bail petition, in paragraph No.6 of the order, this Court taken note of the quantity of MDMA was seized and however liberty was given to approach the Court after filing of the charge-sheet. Now, the Police have investigated the matter and filed the charge-sheet. Hence, the petitioner has approached this Court.