CHAITHANYA RAMAKRISHNA TUMULURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is pursuing his MBBS Course is sought to be prosecuted for the offence punishable under Sec. 27 of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act ) is before this Court.

(2.) The petitioner was enlarged on regular bail subject to certain terms and conditions, and one of the condition imposed on the petitioner is that, the accused shall file declaration regarding possessing passport and produce the passport before the Investigating Officer and shall not leave the jurisdiction of the Court without written permission.

(3.) The petitioner who intends to participate and perform rituals in the marriage ceremony of his cousin which is scheduled to be held on 22/8/2023 filed an application for relaxation of the bail conditions and also filed an application for advancement of the case.