ABUBAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Special Case No.152/2021 (Crime No.21/2021) of Chikkamagaluru CEN Crime Police Station, Chikkamagaluru District, for the offences punishable under Ss. 20(b)(ii)(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (' NDPS Act ' for short).

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

(3.) The factual matrix of the case of the prosecution is that this petitioner along with other accused persons were indulged in transporting the ganja to the tune of 30 kgs. and the same was seized and this petitioner is in custody from 5/5/2021 and now FSL report is received. This Court earlier rejected the bail petition only on the ground that FSL report is awaited.