MOHAMMED TABREEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Gowrav Subramanyam, learned counsel for the petitioner and Smt.Anitha Girish, learned High Court Government Pleader for respondent/State.

(2.) Accused No.3 filed this petition under Sec. 439 of Cr.P.C., praying for grant bail in Crime No.159/2023 registered by CEN Crime Police Station, Mysore city, for the offences punishable under Ss. 22(c) of N.D.P.S Act.

(3.) Brief facts of the prosecution case are as under: