CHANDRAKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.3 in SPl.C.C.No.188/2021 pending before the Court of XXXIV Addl. City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru arising out of Crime No.57/2020 registered by the Seshadripuram Police Station, Bengaluru City for the offences punishable under Ss. 20(b)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, is before this Court under Sec. 439 of Cr.P.C.,

(2.) Heard the learned counsel appearing for the parties.

(3.) This Court on 15/9/2023 after hearing I.A.No.1/2023 filed by the petitioner had granted interim bail to the petitioner subject to conditions so as to enable him to undergo medical treatment for the alleged kidney ailment, which he was suffering. Condition nos.(c) and (d) imposed by this Court while enlarging him on interim bail reads as follows: