SWASTHIK M.B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.477/2022 of Doddapete Police Station, pending on the file of the Principal District and Sessions Judge at Shivamogga, registered for the offences punishable under Ss. 8(c), 20(b)(ii)(B), 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985. (for short 'NDPS Act'), on the basis of the first information lodged by the informant- H.C.Vasanth-PSI.

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

(3.) Learned Counsel for the petitioner submitted that the petitioner is arrayed as accused No.1. 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 9/12/2022 and since then he is in judicial custody.