JARVIS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.39/2022 of Kempegowda Nagar Police Station, Vishveshwarapuram Sub- Division, Bengaluru City, for the offence punishable under Ss. 20(C) and 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act , 1985 ('the 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.) This Court earlier rejected the bail petition of the petitioner in Crl.P.No.4561/2022 vide order dtd. 3/6/2022 considering the material on record and the seized articles were MDMA manufactured drug weighing 23.83 grams, LSD weighing 0.56 grams, ecstasy tablets weighing 2.67 grams and 1,100 grams of ganja. Hence, liberty was given to the petitioner to approach this Court after filing of the charge-sheet.