RANJITH R. S. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. praying to enlarge the petitioner on bail in reference NCB.F.NO.48/1/18/2020/BZU, registered by the Narcotics Control Bureau, Bengaluru Zonal Unit, for offences punishable under Sections 8(c), 20(b), 27, 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as NDPS Act for short).

(2.) Heard the learned counsel for petitioner and the learned Special Public Prosecutor, for respondent-State.

(3.) The material on record disclose that, on the basis of a credible information, respondent intercepted the vehicle bearing registration No.KL-01-AZ-77 on 09.11.2020 at Davanagere toll gate, Bengaluru. Three persons in the said vehicle including the present petitioner, disclosed their names. On thorough search of the vehicle, three packets were found which were underneath driver s seat. With the test kit carried by the respondent, substance found in the three packets was tested and it was found that the packets contained 3kgs. of hashish oil. All the three accused were arrested and produced before the Court. Petitioner was remanded to judicial custody on 10.11.2020.