AZARUDDIN Vs. STATE

JUDGEMENT

(1.) Accused No.3 in Spl.C.No.87/2024 pending before the Court of Principal District and Sessions Judge, D.K, Mangaluru, arising out of Crime No.225/2023 registered by CEN Crime Police Station, Mangaluru City for the offences punishable under Ss. 8(c), 21, 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS' Act) is before this Court seeking regular bail.

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

(3.) FIR in Crime No.59/2023 was registered by CEN Crime Police Station, Mangaluru City against one Nawas and two others initially for the offences punishable under Ss. 8(c), 21, 21(c) of the NDPS Act, on the basis of first information dtd. 8/12/2023 received from Sri Sharanappa Bhandary, Police Sub Inspector, attached to CCB Unit, Mangaluru, D.K District. During the course of investigation, the petitioner who was arrayed as accused No.2 in the FIR was produced before the jurisdictional Court and remanded to judicial custody on 8/12/2023. Investigation in the case is complete and charge sheet has been filed. In the charge sheet, petitioner is arrayed as accused No.3.