SUBIN BINOY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 in Special C.C.No.162/2023 arising out of Crime No.92 of 2022 pending before the Court of Principal District and Sessions Judge, Bengaluru, for the offences punishable under Ss. 20(b), 20(b)(i) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, hereinafter referred to as the ' NDPS Act ') is before this Court seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent-State.

(3.) It is the case of the prosecution that credible information was received on 11/5/2022 at about 11.00 a.m. that two persons were selling ganja and weed oil/ganja oil near Chikkabanavara Railway Station parallel Road. The police raided the said spot and took the accused Nos.1 and 3 into custody. On inspection, the police have recovered 10 small packets each containing 10 grams of ganja and 12 weed oil plastic tins each containing 8 to 10 grams of weed oil from the possession of the accused Nos.1 and 3. The said accused persons led the police and panch witnesses to Flat No.1016 of Mahaveer Desire Apartment situated at tenth floor, wherein the accused Nos.4 to 7 were present. In the said Apartment, 1580 grams of ganja, 1 Kg. 960 grams of weed oil, 154 plastic tins containing 1188 grams of weed oil, weighing scale, mobile phones etc. were seized by the police in presence of the panchas under a mahazar. Thereafter, the accused persons were produced before the police, complaint was lodged and FIR was registered in Crime No.92 of 2022. The police, after completion of the investigation, have filed charge-sheet against seven persons. The petitioner is arraigned as accused No.1 in the charge-sheet.