FAKRUDEEN Vs. STATE

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs.

(2.) Heard the learned counsel for the petitioner/accused No.3 and learned HCGP for respondent/State.

(3.) A perusal of the material on record will indicate that, on 24/9/2018, a suo motu complaint was filed against the petitioner/accused No.3 and two other accused persons, i.e. Mohammed Shakeer (accused No.1) and Nadeem (accused No.2) in Crime No.133/2018 for the offences punishable under Ss. 20 , 21(b) and 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter for brevity referred to as " NDPS Act ") by the respondent Police authorities. In pursuance of the same, the respondent Police conducted investigation, which is currently pending in Spl.C.No.19/2021 before the learned Principal District Judge at Mangaluru.