VIRENDRA KHANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under section 439 of Code of Criminal Procedure, the petitioner is accused No.5, in Crime No. 588/2018 registered by Banasawadi police. The events in the background of which the petitioner was arrested are:

(2.) On 2.11.2018, the Police Inspector, Narcotic Control Bureau, N.T.Pet, Bengaluru, conducted raid on a house situated at Thomas Town, Bengaluru, and seized certain quantities of narcotic substances from the possession of three persons namely (1) Faith Chuks (2) Kante Henry and (3) Prateek Shetty, and a crime was registered against them in FIR No. 588/2018 for the offences under sections 21(c), 22(c) of NDPS Act and section 14 of Foreigners Act. Thereafter on 27.4.2019, charge sheet came to be filed against the said three accused, who are on bail now. At the foot of the charge sheet, a submission note was made by the Police Inspector who filed the charge sheet that further investigation under section 173(8) of Code of Criminal Procedure Code had been undertaken in order to collect additional evidence and obtain FSL report.

(3.) On 3.9.2020, the police arrested another accused namely B.K.Ravishankar (A4) and interrogated him. He revealed the name of the petitioner stating that the latter was supplying ganja in the parties that he was arranging at various place in Bengaluru. On this information the petitioner was arrested and remanded to custody on 4.9.2020. Remand application dated 4.9.2020 shows that the petitioner was arrested in connection with Crime No. 588/2018.