SHIFAS P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 is before this Court seeking regular bail in Spl.C.C.No.35/2023 arising out of Crime No.198/2022 registered by Beguru Police Station, Bengaluru for the offences punishable under Ss. 8 (c), 21 (c ), 22(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as ' NDPS Act ' for short).

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this petition narrated briefly are: