T.B. RAJANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 10 under Section 438 of Cr. P.C. seeking anticipatory bail, to direct the respondent -police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 20(A)(1), and 46 of Narcotic Drugs & Psychotropic Substances Act, 1985 and Section 120B of IPC registered in respondent police station Crime No. 28/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 10 and also the learned HCGP for the respondent -State.

(3.) ACCORDINGLY , petition is allowed. The respondent -Police is directed to enlarge the present petitioner on bail in the event of his arrest for the offences punishable under Sections 20(A)(1), and 46 of Narcotic Drugs & Psychotropic Substances Act, 1985 and Section 120B of IPC registered in respondent police station Crime No. 28/2014, subject to the following conditions: