LAWS(KAR)-2025-7-150

ISSA TOURE Vs. STATE

Decided On July 10, 2025
Issa Toure Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Accused No.1 in Spl.C.C.No.717/2024 pending before the Court of XXXIII Addl. City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru arising out of Crime No.372/2023 registered by Govindapura Police Station, Bengaluru City for the offences punishable under Ss. 8(c) and 22(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS' Act) is before this Court seeking regular bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) FIR in Crime No.372/2023 was registered by Govindapura Police Station, Bengaluru City against the petitioner herein for the aforesaid offences on the basis of first information dtd. 30/12/2023 received from Sri Anandkumar, Police Sub Inspector, attached to Govindapura Police Station. During the course of investigation, the petitioner was arrested and remanded to judicial custody on 30/12/2023.