ASHWINI H. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is accused No.7 in Crime No.224/2021, registered by Byadarahalli Police Station, Bengaluru city for the offences punishable under Ss. 8(c) , 21(c), 22(C), 27(a), 20(ii)(B), 23(c) of Narcotic Drugs & Psychotropic Substance Act, 1985 (for short herein referred to as ' NDPS Act ') is seeking anticipatory bail.

(2.) Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for the respondent.

(3.) The case of the prosecution is that on the basis of the complaint lodged by R.Virupakshaswamy, Inspector of Police, CCB, Bengaluru, dtd. 22/6/2021, FIR was registered in Crime No.224/2021, by Byadarahalli Police Station, Bengaluru city for the offences punishable under Ss. 8(c) , 21(c), 22(C), 27(a), 20(ii)(B), 23(c) of NDPS Act, as against eight persons. As per the complaint averments, on credible information, raid was conducted on the premises where allegedly accused persons were selling ganja and other narcotic substances. The complainant and his staff found accused Nos.1 to 5 at the spot and had seized contraband articles from them under the mahajar and thereafter produced the said accused along with seized articles and registered a complaint. On the basis of the statements made by the accused persons who were arrested, accused Nos.6 to 8 were also arrayed as accused persons in the FIR.