RAMESHKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) . This petition is filed under Section 438 of Cr.P.C. seeking to enlarge the petitioner on bail in the event of his arrest in Crime No.132/2017-18/101E/100206 of Vijayapur Excise Police Station, for the offence punishable under Sections 15 , 25 , 61 & 8(C) of Narcotic Drugs and Psychotropic Substances Act , 1985.

(2.) It is the case of the prosecution in brief as follows:

(3.) Heard the learned counsel for the petitioner and learned High Court Government Pleader.