PARITOSH CHANDRASHEKAR KULKARNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.3 is before this Court calling in question entire proceedings in split up Special C. No. 24 of 2022 arising out of Special C.No.131 of 2019 concerning Crime No.94 of 2018 registered for offences punishable under Ss. 8C and 20(B)(II)(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short).

(2.) Heard Sri Mahantesh Shettar, learned counsel appearing for the petitioner and Sri P Thejesh, learned High Court Government Pleader appearing for the respondent.

(3.) Facts, in brief, germane are as follows:-