AUGUSTINE DADA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.12 in Spl.C.No.741/2024 pending before the Court of VIII Addl. District and Sessions Judge and Spl. Judge (NDPS), Bengaluru Rural District, Bengaluru, arising out of Crime No.329/2024 registered by Hebbagodi Police Station, Bengaluru District, for the offences punishable under Ss. 8(C), 22(c) of NDPS Act, 1985, and Sec. 14 of Foreigners Act, 1946, is before this Court under Sec. 483 of BNSS, 2023, seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) FIR in Crime No.329/2024 was registered by Hebbagodi Police Station, Bengaluru District, initially for the offences punishable under Ss. 8(c), 22(b), 22(C), 22(A), 27(B), 25, 27 of NDPS Act, and Ss. 290, 294 of IPC, against Vasu and others based on the first information dtd. 21/5/2024 received from Mohammed Mukaram, Police Inspector attached to Drugs Prevention Squad, CCB, Bengaluru City. During the course of investigation of the case, petitioner herein was arrested on 12/6/2024 and subsequently remanded to judicial custody. After completing investigation, charge sheet has been filed against 13 persons and petitioner is arrayed as accused no.12 in the charge sheet. His bail application filed before the jurisdictional Sessions Court in Crl. Misc. No.2693/2024 was rejected on 3/2/2025. Therefore, petitioner is before this Court.