SARAVANAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioners / accused Nos.1 and 2 under Section 439 of Cr.P.C. seeking their release on bail for the offence punishable under Section 17 of the Narcotic Drugs and Psychotropic Substances Act, 1985 registered by the respondent - Police Station in Crime No.237/2014.

(2.) HEARD the arguments of the learned counsel for the petitioners / accused Nos.1 and 2 and also the learned High Court Government Pleader for the respondent State.

(3.) I have perused the averments made in the bail petition, F.I.R., complaint and all other materials produced by the learned counsel for the petitioners along with the petition.