SHIYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.92/2022 of Soladevanahalli Police Station, Bengaluru City, for the offence punishable under Ss. 20(b), 20(b)(i) and 22(c) of Narcotic Drugs and Psychotropic Substances Act .

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

(3.) This petitioner has been arraigned as accused No.7 and earlier he had approached this Court during the crime stage in Crl.P.No.5905/2022 and this Court vide order dtd. 22/7/2022 dismissed the bail petition. However, liberty was given to the petitioner to approach this Court after filing of the charge-sheet.