M. JEEVAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent - State and perused the material on record.

(2.) Petitioner/accused No.3 has preferred this petition under Sec. 439 of Cr.P.C. to enlarge him on bail in Crime No.8/2023 of Virajpet Town Police Station registered for an offence punishable under Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as ' NDPS Act ' for short).

(3.) Investigation is completed and charge sheet is filed against accused Nos.1 to 3 for the offence punishable under Sec. 20(b)(ii)(B) of the NDPS Act.