INAYATH Vs. STATE

JUDGEMENT

(1.) Heard Sri.K.V.Sateeshchandra, learned counsel for petitioner and Sri.Divakar Maddur M., learned High Court Government Pleader for the respondent-State.

(2.) The petitioner/accused No.2 has filed this petition under Sec. 439 of Cr.P.C., for grant of bail, for the offence punishable under Ss. 8(C), 20(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 on the file of the learned Principal District and Special Judge, Shivamogga in Crime No.437/2023 of Tunga Nagar, Police Station, Shivamogga.

(3.) The brief facts of the prosecution case is as under:-