SYED DADAPEER Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C., in Spl.C.C.No.1253 of 2021 registered by the Intelligence Officer, Narcotics Control Bureau in NCB.F.No.48/1/1/2021/BZU, for the offences punishable under Sec. 8(c) read with Ss. 20(b)(ii)(C), 27, 27A, 28 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ' NDPS Act '), on the basis of the first information lodged by informant - Intelligence Officer, Narcotics Control Bureau (for short 'NCB').

(2.) Brief facts of the case are that, accused Nos.1 and 2 were found in possession of 22.5 kgs of ganja held in a gunny bag and he was caught red handed by NCB Officials in the presence of panchas. The accused was produced before the learned Magistrate along with the contraband which was seized. Thus the petitioner along with accused No.2 has committed the offence punishable under Sec. 8(c) read with Ss. 20(b)(ii)(C), 27, 27A, 28 and 29 of the NDPS Act.

(3.) Heard Sri Shaik Ismail Zabiulla, learned counsel for the petitioner and Sri H S Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.