AMAN DIGAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused - Sri. Aman Digal under Sec. 439 of Cr.P.C. (Sec. 483 of BNSS) praying to grant bail in crime No. 46/2024-25 for offence under Ss. 8(c) and 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act') registered by Excise Yelahanka Range, Bengaluru.

(2.) Learned HCGP has produced copy of the order dtd. 7/8/2025 passed in crime No. 46/2024-25. In the said order the trial Court has granted bail to the petitioner.

(3.) Since the petitioner has been granted bail by the trial Court, the present petition seeking bail in the same crime does not survive for consideration. Hence, petition is disposed of as it does not survive for consideration.