ABHISHEK THIMMAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.1 under section 439 of the Cr.P.C., 1973 seeking for his release on bail for the offences punishable under Sections 80(c) r/w. 20(b), 22, 27, 27A and 28 of the Narcotic Drugs and Psychotropic Substance Act, 1985 ['the NDPS Act' for short] in Crime No.NCB F No.48/1/10/2018/BZU of the Narcotics Control Bureau, Bengaluru Zone Unit, Bengaluru.

(2.) The respondent has filed a detailed statement of objections.

(3.) The case of the prosecution in brief is that;