NAWAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in Crime No.325/2025 of Byatarayanapura Police Station, registered for offences under Sec. 22(b)(C)(a) of NDPS Act.

(2.) Heard learned counsel for the petitioner and learned HCGP for respondent/State.

(3.) Learned counsel for petitioner would contend that now investigation is over and charge sheet has been filed against the petitioner for offence under Sec. 22(b) of NDPS Act. A crime was registered against the petitioner in Crime No.322/2025 of Byatarayanapura Police Station for offences under Sec. 109(1), 105(1), 351, 352 of BNS and FIR came to be registered on 30/9/2025 and incident took place on 29/9/2025. As the petitioner was involved in the said crime, a false case has been registered against him in the present case. As the charge sheet is filed, the petitioner is not required for custodial interrogation. With this she prayed to allow the petition.