SHIVARAJ URS Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Section 439 of Cr.P.C. seeking bail, is filed by accused No.2, alleged of offences punishable under Sections 8, 22, 23, 27A, 28, 29 and 32B(a) of Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short), in NCB File No.48/1/6/19/BZU of Narcotic Control Bureau, Bengaluru Zonal Unit, Bengaluru.

(2.) Shri.Hasmath Pasha, learned Senior Advocate for petitioner, urged following grounds in support of this petition:

(3.) Amplifying the grounds he made following submissions: