DARSHAN K.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused no.2 in Crime No.234/2024 registered by Bajpe Police Station, Mangaluru City, for the offences punishable under Ss. 8(c), 22(b) of NDPS Act, 1985, 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.234/2024 was registered by Bajpe Police Station, Mangaluru City, for the aforesaid offences initially against Mohammed Iqbal and Nowshad based on the first information dtd. 28/11/2024 received from Revanasiddappa - Police Officer attached to Bajpe Police Station, Mangaluru City. During the course of investigation, petitioner herein was arrested on 3/12/2024 and subsequently remanded to judicial custody. After completing the investigation, charge sheet has been filed and petitioner herein is arrayed as accused no.2 in the charge sheet. His bail application filed before the Trial Court in Crime No.234/2024 was rejected on 27/1/2025. Therefore, petitioner is before this Court.