NASALU K.A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C., in Crime No.28/2024 of Indiranagar Police Station, Bengaluru City pending on the file of the learned XXXIII Additional City Civil and Sessions Judge and Spl.Judge (NDPS) Bengaluru, registered for the offence punishable under Sec. 22(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 on the basis of the first information lodged by the informant-Sri Sharath K S.

(2.) Heard Sri.Nagendra A V, learned counsel for the petitioner, Smt .K.P. Yashodha, learned High Court Government Pleader for respondent No.1-State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: