PRAKASH Vs. STATE

JUDGEMENT

(1.) The petitioner being accused is before this Court seeking grant of bail in Crime No.210/2022 of Chikkamagaluru Town Police Station, registered for the offence punishable under Sec. 20(b)(ii)(B) of the NDPS Act, on the basis of the first information lodged by the informant-Sri.Jayaram S.N.

(2.) Heard Sri.B.M.Mohankumar, learned Counsel for the petitioner and Sri. K.Rahul Rai, learned High Court Government Pleader for the respondent-State. Perused the materials placed on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is the sole accused. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 3/11/2022, alleging that he was in possession of the contraband. Investigation is almost completed. However, charge sheet is not yet filed. He is not having any criminal antecedents. Since the investigation is already completed, detention of the petitioner in custody would amount to pre-trial punishment. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.