MOHAMMED MAHSOOK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl.Case No.70/2023 pending before the Court of XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS cases, at Bengaluru (CCH-33) arising out of Crime No.109/2022 registered by Kalasipalya Police Station for the offence punishable under Sec. 20(b)(ii)C of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS' for short) is before this Court seeking regular bail.

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

(3.) On the basis of credible information received, the complainant, who is a Sub-Inspector of Police, Kalasipalya Police Station, on 14/7/2022 at about 12.35 p.m. raided the spot along with his staff and independent panchas and apprehended the suspected person holding a green and black coloured bag. On enquiry, the said person revealed his name as Mohammed Mahsook and he also revealed that the bag, which he was holding contained ganja. The bag, containing contraband article - ganja was seized and on weighing the same, it was found that the bag contained 22 Kgs and 810 grams of ganja. The same was subjected to mahazar and thereafter, the apprehended person and the contraband article were brought to the police station and a complaint was lodged on 14/7/2022, which had resulted in registering FIR in Crime No.109/2022 by the Kalasipalaya Police against the petitioner herein for the aforesaid offences.