LATHEEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.2 in Spl.C.No.55/2022 (Crime No.45/2021 of Urva Police Station, Mangaluru City,) for the offences punishable under Ss. 8(c), 20(B)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act ' for short), pending on the file of Principal District and Sessions Judge at D.K., Mangaluru.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) This petitioner earlier approached this Court and the same was dismissed for non-prosecution and not decided the case on merits. Now, the investigation has been completed and the charge-sheet is also filed. The allegation against this petitioner is that he was along with accused No.1 in the vehicle in which 40 Kgs., of ganja i.e., 20 kgs each bag were seized and apprehended at the spot.