IMRAN PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.4 in Crime No.134/2022 registered by Kempegowda Nagar Police Station, Bengaluru City, for offences punishable under Ss. 20(b)(ii)C and 27-A of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act of 1985') is before this Court seeking regular bail.

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

(3.) On the complaint of Sri.Praveen Hosur, Sub- Inspector of Kempegowda Nagar Plice Station, SHO of Kempegowda Nagar Police had registered F.I.R. in Crime No.134/2022 for the aforesaid offences against one Sri.Nawaz Pasha and six others. Petitioner has been arraigned as accused No.4 in the F.I.R. As per complaint averments, complainant had received a credible information on 12/9/2022 that within the limits of Kempegowda Nagar Police Station, five persons including a lady were selling huge quantity of narcotic drug ganja. After completion of mandatory requirements as provided under the Act of 1985, complainant raided the spot along with his staff and independent panchas and found that accused persons had kept ganja for selling in autorikshaw and also in two wheeler. Petitioner and another were found to be in a two wheeler. Accused persons were apprehended and on search it was found that accused persons had kept ganja in plastic bag in the autorikshaw as well as in the two wheeler. The contraband article ganja was seized under a mahazar and total weight of the ganja seized was 66 kg and 700 grams. Accused and seized contraband article were brought to the Police Station and thereafter, produced before the Court. Petitioner's bail application filed before the Court of XXXIV Additional City Civil and Sessions Judge and Special Judge, (NDPS), Bengaluru in Crl.Misc.No.3053/2023 was dismissed on 25/4/2023. Under these circumstances, petitioner is before this Court.