YOGESH N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.86/2022-23 registered by Excise Police Station, Ramanagara Sub-Division, for offences punishable under Ss. 20(b) 60, 8(c) of NDPS Act, 1985 is before this Court under Sec. 438 of Cr.P.C.

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

(3.) It is the case of the prosecution that on 5/1/2023 at about 8.10 am complainant Raghavendra, Inspector of Excise along with his staff while on patrolling duty received credible information that a person was transporting narcotic drug. On the basis of the said information, complainant and his staff intercepted the motor cycle bearing registration No.KA-42-EE-3421 and on verification it was found that the rider of the said bike namely Gowtham (accused No.1) was carrying narcotic drug known as crystal meth weighing about 3.397 grams. The said drug was seized along with motor bike under a mahazar and thereafter, the seized article as well as accused No.1 were produced before the Police Station and F.I.R. was registered in Crime No.86/2022-23 for the aforesaid offences. Apprehending his arrest in the said case, petitioner who is the brother of accused No.1 had filed Crl.Misc.No.192/2023 before the Court of the Principal District and Sessions Judge, Ramanagara and the same was dismissed on 21/3/2023. Under these circumstances, petitioner is before this Court.