ABDUL RAZAK B.U. Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal petition is filed by the accused No.6 under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C .', for short) for granting bail in respect of NCB File No.48/1/19/2021/BZU on the file of respondent NCB, Bangalore, which before XXXIII Addl. City Civil and Sessions Judge and Special Judge for NDPS Cases, Bangalore City for the offence punishable under Ss. 8(c), 20B(ii)(c), 25, 27-A and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act ', for short).

(2.) Heard the arguments of the learned Senior Counsel appearing for counsel for petitioner and learned Special Public Prosecutor for respondent.

(3.) The case of the prosecution is that on 30/9/2021, the complainant received credible information that two persons are transporting ganja in Maruti Swift car. Based upon the information, the complainant intercepted the car bearing No.KA-12/MA-6697, where two persons were sitting in the car and after enquiry, they searched and found 136.8 kg ganja. On the voluntary statement of accused No.2, the police also seized 1.920 kg ganja from his house. Totally, the police seized 139.735 kg ganja from the accused persons. During the investigation, it is revealed that this petitioner/accused No.6 also involved in the crime. Therefore, the respondent summoned this petitioner and arrested him on 2/10/2021 and remanded to judicial custody. The first bail petition came to be rejected by this Court in Crl.P.No.8998/2021 on 12/1/2022. After filing of charge sheet, again this petitioner is before this Court.