XXXX Vs. STATE

JUDGEMENT

(1.) Petitioners are before this Court calling in question the proceedings in Crime No.2 of 2023 pending before the Principal District and Sessions Judge, D.K., Mangalore punishable under Ss. 8(C) and 20(B)(II)(B) of the Narcotic Drugs And Psychotropic Substances Act 1985.

(2.) Heard the learned senior counsel Sri. P.P.Hegde, for petitioners.

(3.) Learned High Court Government Pleader, on instructions and verification of records, would submit that the petitioners in these petitions have been dropped from the array of accused in the charge sheet.