SHAIKH NIZAMUDDIN MOHD KASIM Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the accused under Section 439 of Cr.P.C. to release him on bail in DRI/BZU/S-IV/ENQ-30/INT-NIL/2019 registered by the Directorate of Revenue Intelligence, Bengaluru, for the offences punishable under Sections 8, 28 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) I have heard the arguments of the learned counsel Sri Dilraj Jude Rohit Sequiera through virtual Court and Sri Madhukar Deshpande, learned Standing Counsel for the respondent.

(3.) Before adverting to the grounds urged by the learned counsel for the petitioner and the respondent, it is just and necessary to look into the brief facts of the case of the prosecution. On 14.9.2019 the respondent received a credible information that the accused is attempting to smuggle narcotic substance by concealing in his check-in luggage while he was travelling by Kempegowda International Airport. Accused was travelling by Indigo flight 6E-5334 from Bengaluru to Doha via Mumbai and he has given his check-in luggage. The officers of DRI intercepted the said passenger in the Airport and when they checked the check-in luggage, they found 3000 grams of hashish. After following the procedure, the said substance was seized and a case has been registered.