MOHMED ALI TOJARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. by the sole accused in Crime No.341/2020 of Kadugondanahalli Police Station, Bengaluru City, registered for offence punishable under Section 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 [hereinafter referred to as NDPS Act for short].

(2.) Heard the learned senior counsel for petitioner and the learned SPP-II for respondent/State and perused the material on record.

(3.) The case of the prosecution is that, on 26.10.2020 at 9.00 p.m., the Police Inspector attached to CCB received a credible information that one person by name Mohmed Ali Tojari i.e., petitioner herein, a resident of premises bearing No.673, T.J. Residency, 1st main, 6th cross, V block, HBR Layout, Bengaluru, is illegally earning money procuring LSD strips, MDMA crystal, ecstasy tablets from foreign countries and selling the same to students and customers. Upon receiving the said information, a raid was conducted in the said premises. On search, a postal cover produced by the petitioner was seized and the said postal cover contained 100 ecstasy tablets weighing about 42 gms. The same was seized under a mahazar. A Pro Max i phone belonging to the petitioner was also seized. The petitioner was arrested and produced before the Station House Officer of the K.G. Halli Police Station. Thereafter, he was produced before the jurisdictional Court and remanded to judicial custody, on 27.10.2020.