RAVI KUMAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Crl. P No.950/2018 is connected with Crl. P. No.969/2018.

(2.) Since both these two petitions are in respect of same crime number and as similar questions of law and facts are involved in both the petitions, they are taken up together and disposed of by this common order, in order to avoid repetition of discussion of facts and law.

(3.) These petitions are filed by the petitioners/accused No.1 and 2 under section 439 of Criminal Procedure Code, 1973 seeking their release on bail for the alleged offences punishable under Sections 20(B)(ii)(C) of Narcotic Drugs and Psychotropic Substances Act, registered in respondent Police Station Crime No.6/2018.