ANIRUDH V. KONNUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.5 is before this Court seeking grant of bail u/s 439 of Cr.P.C. in Crime No.224/2021 of Byadarahalli Police Station, registered for the offence punishable under Sections 8c, 21c, 22c, 27(a), 20(ii)(B) AND 23(c) OF NDPS ACT, on the same of the first information lodged by R.Virupakshaswamy.

(2.) Brief facts of the case are that, on 22.06.2021 the Police Inspector, Narcotic Drugs Controlling Squad, CCB, Bengaluru filed the complaint with the respondent - Police alleging that at about 1.00 p.m. when he was in his Office, he received information that at No.11, 1st floor, Prasidhi PG, Near East West College, Bharath Nagar, Bengaluru, five persons were in possession of Ganja, extesy tablets, Hashish and LSD Tablets and were intending to sell the same to known customers i.e., to college students and IT, BT employees. Based on the said information, the informant along with his staff raided the premises and recovered MDMA extesy tablets, LSD tablets and ganja from accused Nos. 1 to 5 who were found in the premises. The present petitioner is accused No.5 and he was arrested on 22.06.2021 and produced before the Judicial Magistrate and he has been remanded to judicial custody.

(3.) Heard Sri. M.T.Nanaiah, learned Senior Counsel appearing for Sri. MRC Manohar for the petitioner and Sri. H.R.Showri, learned High Court Government Pleader for the respondent -State. Perused the materials placed on record.