ADIL MUNAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused No.4 on bail, in the event of his arrest in respect of Crime No.33/2021 registered by the E and N Crime Police Station, Mangaluru COP, Mangaluru City, for the offences punishable under Ss. 20(B)(II)(b) and 8-C of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS' Act for short).

(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 28/6/2021 at about 8.00 a.m., the complainant received the credible information that narcotic drugs are transported to sell the same to public as well as the students in a car. After having received the information, on 29/6/2021 at 10.00 p.m., he found a car bearing No.TN-74-AW-4970 near the post office and occupants of the car bought a box from the post office to keep the same in the car. When the car was intercepted, two persons were taken to custody. On verification, they found hydrovid ganja of 1.236 grams worth Rs.1,20,000.00 and also seized the mobile phone worth Rs.10,000.00 and the car.