VIKAS Vs. STATE

JUDGEMENT

(1.) Accused Nos.1 and 2 in Crime No.55/2025 registered by Market Police Station, Bidar district, for the offences punishable under Ss. 21 and 22(b) of Narcotics Drugs and Psychotropic Substances Act, 1985, are before this Court in this petition filed under Sec. 187(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS, 2023 ') seeking statutory bail.

(2.) Heard learned counsel for the parties.

(3.) FIR has been registered in the present case against the petitioners herein and another for the aforesaid offences by Market Police Station, Bidar based on the first information received from Siddangouda Girigoudar, PSI attached to Market Pole Station, Bidar. During the course of investigation, petitioners herein were arrested on 21/8/2025 and subsequently remanded to judicial custody. Their bail application filed under Sec. 187(2) of BNSS, 2023 before the jurisdictional Court of Special Judge at Bidar was rejected on 2/12/2025. It is under these circumstances, the petitioners are before this Court.