OMKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Shivanand V. Pattanashetti, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader.

(2.) The present petition is filed under Sec. 439 of Cr.P.C., with the following prayer:

(3.) Brief facts which are necessary for disposal of the present petition are as under: Sri Devaraj B., Deputy Superintendent of Police, Bhalki, filed a report with Santhapur Police, Aurad Circle, Bidar District, on 8/8/2021 which was registered in Crime No.57/2021 for the offences punishable under Ss. 25 and 20(B)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short, hereinafter referred to as ' NDPS Act ').