GAGAN KUMAR W.V. 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 Sri. Pradeep Kumar M.N-Police officer, the Madikere Town police have registered the case against four unknown accused for the commission of offence punishable under Sec. 20(ii)(b) of NDPS Act.