KEVAL M. LOHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioneraccused No.1 under Section 439 of Cr.P.C. to release him on bail in Crime No.141/2020 of Halasur Police Station for the offences punishable under Sections 22(c) of NDPS Act (pending on the file of XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS, Bengaluru).

(2.) I have heard the learned counsel Sri.K.V.Vishwanatha for the petitioner-accused virtually and the learned High Court Government Pleader Sri.R.D.Renukaradhya for the respondent-State.

(3.) The genesis of the case of the prosecution in brief is that, on 29.8.2020 at about 3.30 p.m. they received credible information about selling of drug by two persons near Lido Bus stop, Halasur, Bengaluru. They went to the said place at about 4.30 p.m. and there they saw two persons standing with white and blue colour Honda Dio vehicle and were selling drug. They have been surrounded and apprehended on the spot. On conducting the personal search of accused No.1 they have found 500 paper sheets of different designs weighing 6.9 grams of LSD, mobile phones and on conducting search from accused No.2 they found blue and pink colored 50 MDMA ecstasy pills weighing 23.6 grams, mobile phone, cash of Rs.2,000/- and Honda Dio vehicle. All these items have been seized and a report has been submitted. On the basis of the complaint a case has been registered.