AHAMED KABEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 3 in Spl.C.No.90/2022 pending before the Court of Principal District and Sessions Judge, Kodagu, Madikeri District arising out of Crime No.21/2022 registered by Bhagamandala Police Station for the offence punishable under Sec. 20(b)(ii)(B)(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 ( for short, NDPS Act ) are before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint lodged by Station House Officer of Bhagamandala Police Station, FIR in Crime No.21/2022 was registered against the petitioners herein for the aforesaid offences. The petitioners were arrested on 29/8/2022 and ever since they are in custody. Investigation in the said case is completed and the charge sheet has been filed. The petitioner Nos.2 and 3 had earlier approached this Court in Crl.P.No.620/2023 and Crl.P.No.755/2023 under Sec. 439 of Cr.P.C., The said bail applications were heard on merits and dismissed by this Court. Thereafter, the petitioners have filed fresh bail application before the Trial Court in Crl.Misc.No.172/2023 which was dismissed on 13/6/2023. It is under these circumstances, the petitioners are before this Court.