MOHAMMED PRAVEZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Sec. 439 of Cr.P.C., for granting bail in Crime No.20/2022 registered by Konaje police station and charge sheeted for the offences punishable under Ss. 8(C) and 21(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (' NDPS Act ' for short).

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

(3.) The case of the prosecution is that on the complaint of the PSI of Konaje police station, stating that on 24/2/2022, on credible information he has intercepted a car bearing Reg.No.KA-14/V- 1717 passing towards Kerala State from Uppinangady near Kambalapadavu junction and on verification, he found that the accused/inmates of the said car were transporting narcotic substances i.e., 10 grams each of narcotic drug (MDMA) was seized from three accused persons and further 30 grams of MDMA was seized from dashboard of the car, totally 60 grams of MDMA was seized from the car and the inmates of the car and arrested the petitioner and others and the seized materials are produced before the court and thereafter remanded to judicial custody.