PRANAM KOTIAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) F.I.R. No.40/2022-23/1506IE/150606 dtd. 14/4/2023 is registered against the petitioner on a complaint by the Excise Inspector, Mangaluru Sub Division-1, Magaluru, for the offence punishable under Ss. 20(b)(ii)(A), 21(a), 25 and 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) This petition is filed under Sec. 439 of Cr.P.C., to enlarge the petitioner on bail.