SENTHIL BABU DEVADOSS Vs. UNION OF INDIA

JUDGEMENT

(1.) Accused in Special Case No.237/2023 pending before the XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Act at Bangalore registered for the offences punishable under Ss. 8(c) read with Ss. 22 (c), 23(c), 27A, 28 and 29 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.) The Investigation Officer, Narcotics Control Bureau ('NCB' for short) having received credible information on 4/8/2022 at about 13.30 hours, to the effect that one consignment bearing bill No.3831598315 containing narcotic drugs and psychotropic substance was lying at DHL Express Private Limited No.53, B Block, Cargo Village Kempegowda International Airport, Devanahalli, Bangalore had visited the said office along with staff and on opening the parcel, which was found in DHL Express Private Limited, it was seen that it contained 400 grams of Alprazolam tablets. The consignor of the parcel was one Senthilbabu Devadoss S/o. Devadoss. The contraband article was seized under a mahazar and thereafter, the consignor Senthilbabu Devadoss S/o. Devadoss, was intercepted near his house by the NCB team and he was taken to their office. His voluntary statement was recorded thereafter and it is the case of NCB that Senthilbabu Devadoss S/o. Devadoss had confessed having booked the consignment in his name and it was suppose to be shipped to United Kingdom. As per the case of the prosecution at the instance of one Sony, the complainant had booked the consignment to the address at United Kingdom and for the purpose of booking the consignment, the KYC documents belonging to the petitioner - Senthilbabu Devadoss S/o. Devadoss was submitted. After recording the statement of petitioner - Senthilbabu Devadoss S/o. Devadoss, he was arrested and produced before the Court. The sample of seized contraband article was sent to FSL and the reports have already been received and the samples are said to have tested positive for the substance Alprazolam. Investigation in the case is completed and the charge sheet has been filed.