SALMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in crime No.131/2023 registered by Kadugondanahalli Police Station, Bengaluru City, for the offences punishable under Ss. 21(b) and 8C of the NDPS Act, is before this Court under Sec. 439 of the Cr.P.C.

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

(3.) On a report of Basavaraj J., Sub-Inspector of Police, on 2/5/2023, the Station House Officer of the Kadugondana Halli Police Station registered FIR against the petitioner for the aforesaid offences. It is averred in the report that on 2/5/2023 at about 18.20 hours, the informant received a credible information that a person was selling narcotic drugs to the public and on receipt of the said information, the informant raided the spot along with his staff and panchas; apprehended a person who revealed his name as Salman and from his possession, 12 grams of MDMA crystal was seized and subjected to panchanama. Thereafter, the apprehended person and the contraband articles were brought to the police station and FIR was registered in Crime No.131/2023, by Kadugondanahalli Police against the petitioner. Investigation in the case is complete and charge sheet has been filed. The petitioner's bail application before the XXXIII Additional City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru in Crl.Misc.No.5710/2023, came to be rejected on 14/7/2023. Therefore, the petitioner is before this Court.