MOHAMMAD IQBAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in Special Case No.188 of 2020 arising out of crime No.44 of 2019 registered for offences punishable under Ss. 8(c), 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short).

(2.) Heard Sri B.K.Sanjay, learned counsel appearing for the petitioner and Sri V.S.Hegde, learned SPP-II appearing for the respondent.

(3.) Brief facts, that leads the petitioner to this Court in the subject petition, are as follows:-