TISON JOSEPH P.U., Vs. STATE / NARCOTICS CONTROL

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No. NCB F.NO.48/1/22/2021/BZU filed by the Narcotic Control Bureau, Bengaluru, for the offence punishable under Ss. 8(c) read with 22(a)(b)(c), 27, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( 'NDPS Act ' for short).

(2.) Heard the learned counsel for the petitioner and the learned Special Counsel appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that accused Nos.1 and 3 to 5 were apprehended based on the credible information and seized 21 grams of MDMA , 40 grams of Methamphetamine and 3 grams of Methaqualone and thereafter all those persons were taken to the Station and on the information of those accused persons went to the house of the petitioner and 5 grams of ganja which was in his house was seized and this petitioner is arraigned as accused No.2.