SATHYA PRADHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C. for granting bail in Crime No.270/2021 (Spl.CC.No.1103/2022) registered by Indiranagar Police Station, pending on the file of XXXIII Additional District and Sessions Judge and Special Judge (NDPS) at Bengaluru (CCH-33) for the offences punishable under Sec. 20(c) of The Narcotic Drugs and Psychotropic Substances Act , 1985( for short 'NDPS' Act).

(2.) Heard Sri. R.V. Shivananda Reddy, learned Counsel for the petitioner and Sri. Vishwa Murthy, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) The case of the prosecution is that the PSI of Indiranagar on the credible information on 30/12/2021 apprehended this petitioner with 32 kgs 284 grams of ganja and another person said to be ran away. He was taken to judicial custody. His earlier bail petitions came to be rejected by the learned Sessions Judge as well as by this Court on 16/9/2022 in Crl.P.No.8259/2022. Hence, once again, the petitioner is before this Court.