BALAJI C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.20/2021 of Kumaraswamy Layout Police Station, Bengaluru City, for the offence punishable under Ss. 22(c) and 27(a) of Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short).

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that on credible information, accused No.1 was apprehended and seized 334 LSD strips and cash of Rs.530.00 on 18/1/2021 in between 3.45 p.m. to 5.45 p.m. and mahazar was done and the value of the same is around Rs.7.00 lakhs. The FIR is also registered against accused No.1 and it is the case of the prosecution that on the second day, an amount of Rs.27,50,000.00 was recovered at the instance of the petitioner. It is also the case of the prosecution that on the next day, accused Nos.1 and 2 were taken to the room of accused No.1, wherein seized 9310 LSD strips and the same is worth of Rs.1.00 Crore. Hence, charge-sheet is filed against this petitioner also based on the voluntary statement of accused No.1 and both of them joined together in trafficking the LSD strips.