GOUSE MOHIDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Lathif B, learned counsel for the petitioner and Sri.H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The present petition is filed under Sec. 439 of Cr.P.C.

(3.) On the basis of complaint filed by police officer Sri. Irshad.C., the police have registered a case in Cr.No.21/2023 against the accused for the offences punishable under Ss. 20 (B) of NDPS Act and Sec. 27 of Arms Act.