ABHISHEK R. Vs. STATE

JUDGEMENT

(1.) Accused in Spl.C.No.1985/2024 pending before the Court of XXXIII Additional City Civil and Sessions Judge, and Special Judge for NDPS cases, Bengaluru, arising out of Crime No.272/2024 registered by Hennur Police Station Bengaluru city, for the offences punishable under Ss. 8(c), 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS' Act) is before this Court under Sec. 439 of Cr.P.C, seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) FIR in Crime No.272/2024 was registered by Hennur Police Station, Bengaluru city, for the aforesaid offence against petitioner herein, on the basis of the first information dtd. 5/6/2024 received from Ramesh M N, Police sub-inspector attached to Hennur Police Station Bengaluru. During the course of the investigation of the case, the petitioner herein was arrested on 5/6/2024 and subsequently remanded to judicial custody. Investigation in the case is completed and charge sheet has been filed against the petitioner herein for the aforesaid offences.