NAGARAJ J. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in Special C.C.No.2063 of 2022 registered for offences punishable under Ss. 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act' for short) and pending before XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Cases, Bengaluru.

(2.) Heard Sri Madhukar Deshpande, learned counsel appearing for the petitioner and Sri B.N. Jagadeesha, learned Additional State Public Prosecutor appearing for respondent No.1.

(3.) Facts, in brief, germane are as follows:-