MUSTAFA SHAKIR HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner being accused No.4 is before this Court seeking grant of bail under Sec. 483 of BNSS, 2023 in Crime No.67/2025 of Gandhi Gunj Police Station, Bidar pending on the file of the learned Principal District and Sessions Judge, Bidar registered for the offence punishable under Sec. 20 (b) of the Narcotic Drugs & Psychotropic Substances Act, 1985, on the basis of the first information lodged by the informant - Sri Anandrao.

(2.) Heard Sri Rajesh Doddamani, learned counsel for the petitioner and Sri Jamadar Shahabuddin, learned High Court Government Pleader for the respondent -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: Whether the petitioner is entitled for grant of bail under Sec. 483 of BNSS, 2023? My answer to the above point is in the 'Affirmative' for the following: REASONS