HARSHITH D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in both these petitions are accused in Crime No.316 of 2022 registered for offences punishable under Sec. 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short). The petitioner in Writ Petition No.25211 of 2022 is accused No.4 and the petitioner in Writ Petition No.2743 of 2023 is accused No.1.

(2.) Heard Mr. Hashmath Pasha, learned senior counsel appearing for the petitioner in both the petitions and Sri V.S. Hegde, learned Special Public Prosecutor-II appearing for the respondents.

(3.) Brief facts in Writ Petition No.25211 of 2022 are as follows: