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Syed Sadath @ Abrar & Ors vs State Of Karnataka

Karnataka High Court · Decided on 25 November 2025 · Citation: (2025) 11 KAR CK 1797

HON’BLE JUDGES
Shivashankar Amarannavar, J
ACTS & SECTIONS REFERRED
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 27(b)
RESULT
Allowed
CASE NUMBER
Criminal Petition No. 14784 Of 2025 (439(Cr.PC) / 483(BNSS)
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Judgment

14 paragraphs · 373 words

Shivashankar Amarannavar, J

1.

This petition is filed by accused Nos.3 and 4 under Section 483 praying to grant bail in Crime No.118/2025 of Azad Nagar Police Station, Davanagere, registered for the offence punishable under Section 20(b)(ii)(B) of NDPS Act.

2.

Heard learned counsel for the petitioners and learned HCGP for respondent / State.

3.

As per the complaint lodged by the PSI, Azad Nagar Police Station, Davanagere, accused by name Syed Sadath Abrar (Petitioner No.1), Syed Imran (Petitioner No.2) and M.Prashanth (accused No.5) were arrested in relation to the cases registered in police station in Crime Nos.114/2025, 115/2025 and 117/2025 under Section 27(b) of the NDPS Act and during interrogation, they alleged to have confessed that they purchased Ganja from the accused Nos.1 and 2. They allegedly led the police behind the stadium, SSM Nagara ‘B’ Block, Davanagere, from where the said persons were apprehended. From accused No.1, a plastic bag containing 1250 gms of ganja was recovered under mahazar.

4.

In the case on hand, ganja was not recovered from the petitioners. Accused No.5 who is similarly placed to that of these petitioners has been granted bail by co-ordinate Bench of this Court in Crl.P.No.12701/2025 by order dated 22.09.2025.

5.

Considering the above aspects, the petitioners have made out case for grant of bail with conditions. In the result, the following:

ORDER

Petition is allowed. Petitioners/Accused Nos.3 and 4 are granted bail in Crime No.118/2025 of Azad Nagar Police Station, Davanagere, subject to following conditions:

(i) Petitioners shall execute personal bond for a sum of Rs.1,00,000/- (Rupees one lakh) each, with two sureties for the likesum to the satisfaction of the jurisdictional Court.

(ii) Petitioners shall not directly or indirectly tamper with the prosecution witnesses.

(iii) Petitioners shall appear before the trial Court on all dates of hearing unless exempted and co-operate for speedy disposal of the case.

(iv) Petitioners shall furnish proof of the residential address and shall inform the Court, if there is change in the address.

(v) Petitioners shall not commit any offence. If the petitioners are found involved in committing any offence, the prosecution is at liberty to seek cancellation of bail granted to them.

Violation of any of the condition shall result in cancellation of bail.