JENIFER MENON Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.1 in Crime No.242/2021 of Beguru Police Station, Bengaluru, for the offences punishable under Ss. 8(c), 21(c) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( 'the NDPS Act ' for short).

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

(3.) The factual matrix of the case is that this petitioner has been arraigned as accused No.1. Based on the credible information received on 1/12/2021 at around 16:30 p.m, near AECS Layout Lake, Singasandra, Bengaluru City, that this petitioner is selling Hash Oil, keeping the same in back pack bag and also received the information that she will come on the next day. On the next day, the recovery was made at the instance of this petitioner to the extent of 120 grams of Hash Oil. Thereafter seized 800 grams of Hash Oil including Bottle and Plastic cover, 56 grams Hash Oil including plastic Bottle, 64 grams Hash Oil including plastic Bottle, 84 grams Hash Oil including plastic bottles, in total, 1 kg 4 grams of Hash Oil, Ecstasy Tablets - 10, weighing 5 grams 5 Mili grams including plastic cover, LSD Strips - 70 weighing 1 gram 82 Mili Grams including plastic cover, 2 Kg Ganja, 4 Empty plastic bottles, Eagle Company Digital weighing machine, one black back pack bag and one grey colour Honda Dio KA-04-HV-2039 from accused Nos.2 and 3. Based on the complaint, a case has been registered for the offences punishable under Ss. 8(c), 21(c) and 22(c) of the NDPS Act.