NAGMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in crime No.41/2023 registered by Kalasipalya Police Station, Bangalore City for the offence punishable under Sec. 20(b)(ii)C of the Narotic Drugs and Psychotropic Substances Act, 1985 ('the NDPS Act' for short) is before this Court seeking regular bail.

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

(3.) On the complaint of Dhanushchand - Sub-Inspector of Police, Kalasipalya Police Station dtd. 20/3/2023, Station House Officer of Kalasipalya Police Station had registered FIR in crime No.41/2023 for the aforesaid offence against the petitioner. In the complaint it is stated that the complainant had credible information that a Muslim lady was transporting contraband articles in a travel bag and on receipt of such information, he had submitted a report and thereafter, conducted a ride to the spot and had apprehended the lady, who had revealed her name as Nagma W/o Syed Asgar. From her possession, 26 Kgs of ganja was seized and same was subjected to mahazar. Contraband article as well as the accused were produced before the Police and subsequently, she was arrested and remanded to judicial custody. Investigation in the case is complete and the charge sheet has been filed. Petitioner's bail application filed before the Court of the XXXIII Additional City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru in Crl.Misc.No.2850/2023 was dismissed on 12/4/2023. It is under these circumstances, the petitioner is before this Court.