SYED FAHAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.468 of 2022 of Banaswadi Police Station, Bengaluru City, pending on the file of the XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Cases, Bengaluru, registered for the offences punishable under Ss. 8(c) , 22(b) and (c) of Narcotic Drugs and Psychotropic Substances Act (for short ' NDPS Act '), on the basis of the first information lodged by the informant R Deepak.

(2.) Heard Sri Hashmath Pasha, learned senior advocate for Sri N A Kariappa, learned counsel for the petitioner and Sri H S Shankar, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned senior advocate for the petitioner submitted that the petitioner is arrayed as accused No.3. He is innocent and law abiding citizen. He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 19/10/2022 and since then he is in judicial custody.