ASIF PUTHAN PURAYIL AND ORS. Vs. STATE

JUDGEMENT

(1.) Crl.P.No.1641/2020 has been preferred by petitioner/accused No.2 and Crl.P.No.1685/2020 has been preferred by petitioner/accused No.1 under Section 439 of Cr.P.C. to release them on bail in NCB.F.No.48/1/1/2020/BZU for the offences punishable under Sections 8(c), 8A read with Sections 22, 23, 25, 27A, 27B, 29, 32B(a) of NDPS Act (pending on the file of XXXIII Additional City Civil and Sessions Judge and Special Judge, Bengaluru).

(2.) I have heard the learned counsel Sri. T. Prakash for petitioners/accused Nos.1 and 2 virtually and learned Senior CGSC Sri. Madhukar Deshpande for the respondent.

(3.) The case of the prosecution in brief is that on 07.01.2020 at about 12.30 p.m., on receiving a credible information that two persons residing at a hotel Tripura Deluxe were dealing with the drugs, necessary information was given to the superior officers, panchas were secured and the officers went to the said hotel and made a raid in room No.401 and they found a brown colored bag which was placed on a small table near the bed, accused No.1 opened it and took out a white colored tiffin box, envelope and on being opened it, four to five coloured polythene pouches were found filled with white crystalline substances and accused No.1 disclosed that it was methamphetamine. The contraband from all of the pouches were same in colour/texture; smell etc. It was taken out from the pouches and placed in a single polythene and mixed homogeneously and on being weighed it was found 500 gms and after taking the samples of 5 gms each, a mahazar has been drawn and a case has been registered and accused persons were arrested.