SHIVASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 Cr.P.C., with the following prayer:

(2.) Heard Sri Rajesh Doddamani, learned counsel for the petitioner - accused, and Smt. Maya, T.R., learned High Court Government Pleader for the respondent - State and perused the records.

(3.) Admittedly, the petitioner has been charge sheeted for the offence punishable under Ss. 8(c) , 20(B)(ii)(b) and 25 of the Narcotic Drugs and Psychotropic Substances Act , 1985 [hereinafter referred to ' NDPS Act ' for short], for having found with Ganza to the extent of 2 kgs 100 grams without pass or permit and therefore, he was apprehended and sent to judicial custody.