MOHAMMED HAFEEZ YANE APPI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.1 and 3 in Spl.C.No.40/2024 pending before the Court of Principal District and Sessions Judge, Dakshina Kannada, Mangaluru, arising out of Crime No.120/2023 registered by Ullal Police Station, Mangaluru City, for the offences punishable under Ss. 8(c) , 21 , 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ' NDPS Act ') and read with Sec. 34 of IPC are before this Court in these two petitions filed under Sec. 439 of Cr.PC seeking regular bail and therefore, they are heard together and disposed off by this common order.

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

(3.) FIR in Crime No.120/2023 was registered by Ullal Police Station, Mangaluru City, against Mohammed and two others for the aforesaid offences, based on the first information dtd. 2/8/2023 received from Sharanappa Bhandary, Police officer attached to CCB Unit, Mangaluru Division, D.K. District.