AMEER. B. M. Vs. SATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.20/2022 registered by Konaje Police Station for the offences punishable under Ss. 8 (c) and 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as ' NDPS Act ' for short) is before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of complaint lodged by Police Sub- Inspector, Konaje Police Station, the Station House Officer of Konaje Police Station had registered FIR in Crime No.20/2022 for the aforesaid offences against three persons. Petitioner is arraigned as accused No.1 in FIR. In the complaint it is stated that on 24/2/2022, the complainant had received credible information at about 10.50 a.m. regarding transport of narcotic substances (MDMA) in a car bearing registration No.KA-14-V-1717 towards Kerala State from Uppinangady. Immediately, the PSI after seeking permission from higher officer, along with panchas and staff, intercepted the said vehicle near Kambalapadavu Junction and on verification, he found that the accused/inmates of the said car were transporting narcotic substance. 10 grams each of narcotic drug (MDMA) was seized form three accused persons, who were found in the car. Further, 30 grams of MDMA was seized from the dashboard of the car. Totally, 60 grams of MDMA was seized from the car and the inmates of the car. Thereafter, the seizure of contraband articles were subjected to mahazar and brought to Police Station along with accused persons and a complaint was lodged, which had resulted in registering FIR in Crime No.20/2022.