ADAM PASHA Vs. UNIOJN OF INDIA

JUDGEMENT

(1.) This petition is filed by accused No. 4 under Sec. 439 of Cr.P.C. praying to release him on bail in a case bearing reference NCB. F. NO. 48/1/14/2020/BZU, registered by the Narcotics Control Bureau, Bengaluru Zonal Unit, for offences punishable under Ss. 8 r/w 22, 27-A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter referred to as 'NDPS Act' for short].

(2.) I have heard the learned senior counsel for petitioner and the learned standing counsel for the respondent.

(3.) The sum and substance of the prosecution case is that, on receiving a credible information, the officials of the Narcotics Control Bureau, between 21st and 23/8/2020, recovered a total quantity of 211.06 gms. of MDMA pills from accused Nos. 1 to 3 and recorded their voluntary statements. The Intelligence Officer issued summons to the petitioner herein under Sec. 67 of the NDPS Act to appear before him on 20/10/2020, for an enquiry in connection with the alleged drug trafficking and seizure of contraband articles from the possession of accused Nos. 1 to 3. The same day on his appearance, his statement was recorded, wherein it is alleged that he confessed to have procured the contraband drug from accused No. 1 for the purpose of consumption and accordingly, he was arrested and remanded to judicial custody.