M.D.HIFZULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 439 of Cr.P.C. to release him on bail in Crime No.150/2020 of Halasur Police Station, Bengaluru for the offence punishable under Section 22(c) of NDPS Act.

(2.) I have heard Sri. K.S.Vishwanath, learned counsel for petitioner/accused virtually and Sri Mahesh Shetty, learned HCGP for respondent - State.

(3.) The gist of the complaint is that on 06.09.2020 at about 4.00 p.m., the complainant received a credible information that a person in front of Ramada Encore Hotel near Domlur bus stop, Koramangala is dealing in narcotic drugs. He informed the same to the official superior, by securing punch witnesses and staff members went to the said place and saw the persons selling drugs in front of the said hotel. Immediately, they surrounded and apprehended the accused and he revealed his name. On conducting the search of the person, they found 100 paper strips weighing 1.12 grams of LSD, 100 pink color pills weighing 61.88 grams of MDMA ecstasy and mobile phone. All items were seized by drawing mahazer. Subsequenlty, on 08.09.2020, they made a search of the house of the accused and there they have seized pink color 611 MDMA Ecstasy pills, blue color 40 MDMA Ecstasy pills, saffron color 07 MDMA Ecstasy pills, silver color 86 MDMA Ecstasy pills, biscuit color 20 MDMA Ecstasy pills and 05 plastic boxes of veed oil and bag, the same alleged to have been seized. On the basis of the complaint, the case has been registered.