R.GOPAL REDDY Vs. MOHAMMED MUKARAM

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No. 329 of 2024 for offences punishable under Ss. 8(c), 22(b), 22(C), 22(A), 27(B), 25, 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short) and Ss. 290 and 294 of the IPC.

(2.) Heard Sri Prabhuling K.Navadgi, learned senior counsel appearing for the petitioner and Sri P.Thejesh, learned High Court Government Pleader appearing for the respondents.

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