JOSWIN LOBO Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This is a successive bail petition filed by accused No.1 who is the petitioner in this case. On earlier occasion, this Court had rejected the bail petition of the petitioner in Crl.P.No.6916/2021 vide order dtd. 2/2/2022.

(3.) The factual matrix of the case of the prosecution is that on receipt of credible information a raid was conducted and the petitioner and the other 4 accused persons were found indulged in trafficking the narcotic drugs i.e., Ecstasy pills, Hashis and LSD strips to the college students, ITBT employees in order to destroy the social heal of the Society and seizure was made in the presence of the panchas and secured the Assistant Commissioner of Police and drawn mahazar from 3 p.m. to 7 p.m. The case of the prosecution against this petitioner is that he was having with him 150 MDMA Ecstasy pills, and 250 grams of Hasis and he had involved in trafficking the narcotic drugs and recovery is to the tune of 56.50 grams and the same is of commercial quantity.