MOHAMMED ZAID 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.136/2021 of Kodigehalli Police Station, Bengaluru, for the offences punishable under Ss. 8(C), 22(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act' for short) and Sec. 14 of the Foreigners Act, 1946.

(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 is that on 5/10/2021 at around 5:30 p.m., when the complainant was in CCB Office he has received credible information that near BGC Logistic, Hoysala Jodidhar Enclave, F Block, 60 feet Road, Sahakaranagar, Bengaluru, two persons were selling MDMA ecstasy pills to the public. On receipt of the information, he has informed the same to his superior officer and obtained the permission and went to the spot along with panchas and apprehended this petitioner and other accused person. On arrest, subjected for personal search and seized 20 grams (46 MDMA ecstasy pills) and mahazar was drawn; the same was seized and the offences punishable under Ss. 8(C), 22(C) of the NDPS Act and Sec. 14 of the Foreigners Act, 1946, are invoked.