NIHAS Vs. STATE

JUDGEMENT

(1.) These petitions are filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioners/accused No.1 and accused Nos.2 and 3, respectively in Crime No.15/2021- 22/3603DySE/360309, registered by the Excise Police Station, Subramanya Nagar Range for the offences punishable under Ss. 8(c), 22 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( 'the NDPS Act ' for short).

(2.) Heard the learned counsel appearing for the petitioners in both the petitions and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case of the prosecution is that from accused No.1 seized MDMA weighing 40 grams. Based on his co-accused statement he led the team to the room, wherein, they found accused Nos.2 to 5 and also seized 20 grams of MDMA in the said room and those persons have also been arraigned as accused Nos.2 to 5. The matter is under investigation.