MOHAMMED YAKUB P.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.1 and 2 under Section 439 of Cr.P.C to release them on bail in Crime No.197/2020 of Suddaguntepalya Police Station, Bengaluru City for the offence punishable under Sections 8(c) , 21(c) and 22(c) of Narcotic Drugs and Psychotropic Substances Act , 1985 (for short ' NDPS Act ').

(2.) I have heard the augments of the learned counsel Sri.M.R.C Manohar for petitioners/accused Nos.1 and 2 and Sri.Mahesh Shetty, learned HCGP for respondent.

(3.) The gist of the complaint is that on 03.09.2020, the respondent/police, while on rounds, received a credible information that at about 1.00 p.m., in front of Accenture Company, two persons by name Mahammed Yakub and Hari will come in Silver Color Hyundai Verna Car bearing Registration No.KL-11 BA-7344 with prohibited drugs and try to sell the same. Immediately, a case has been registered and they went to the said spot and apprehended the accused Nos.1 and 2 and they found 480 grams of MDMA tablets, 2 grams of MDMA Crystals and 4 grams of Cocaine, which have been seized from the car by drawing a mahazar.