SHRIRAM @ BHARATH Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.2 in Crime No.156/2021 of Mandya East Police Station, Mandya, for the offences punishable under Ss. 8(c), 17(a), 21(b) and 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.) The factual matrix of the case is that on a credible information received on 19/11/2021, this petitioner and accused No.1 were subjected to search and found 47 grams of heroin from the pocket of this petitioner and 15 grams of opium with cover and one mobile and a cash of Rs.2,750.00. Hence, a case has been registered against this petitioner and he has been in custody from 19/11/2021.