SOORAJ Vs. STATE

JUDGEMENT

(1.) Heard Sri Mahesh N for Sri Bijoy M.T., learned counsel for the petitioner and Sri Vinayaka V.S ., learned High Court Government Pleader for the respondent-State.

(2.) This Petition is filed under Sec. 438 Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: Police officer by name Jayakumar N., filed a complaint with C.E.N. Crime Police Station, Mysore City which was registered in Cr.No.222/2022 on 16/10/2022 for the offence punishable under Sec. 22(C) of Narcotic Drugs and Psychotropic Substances Act , 1985.