ARJUN A. Vs. STATE

JUDGEMENT

(1.) Accused in Crime No.191/2024 registered by Pulakeshinagar Police Station Bengaluru city, for the offences punishable under Ss. 8(c), 22(b) 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.191/2024 was registered by Pulakeshinagar Police Station, Bengaluru city, for the aforesaid offence against petitioner herein, on the basis of the first information dtd. 14/6/2024 received from Prasanna S, Police officer attached to Pulakeshinagar Police Station Bengaluru. During the course of the investigation of the case, the petitioner herein was arrested on 15/6/2024 and subsequently remanded to judicial custody.