RIYAZ KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Spl.CC No.1780 of 2023 pending before the XXXIII Additional City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru (CCH-33), arising out of Crime No.92 of 2023 registered by the Devarajeevanahalli Police Station, for the offences punishable under Ss. 22(c) and 20(b)(ii)(B) of NDPS Act, is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the basis of report dtd. 30/4/2023 submitted by the Sub Inspector of Police, DJ Halli Police Station, Bengaluru, the Station House Officer of DJ Halli Police Station, Bengaluru had registered FIR in Crime No.92 of 2023 against the petitioner and another for the aforesaid offences. In the report, it is stated that on 30/4/2023 at about 15.30 hours, when the informant was in-charge of the station, he received credible information that within the jurisdiction of DJ Halli Police Station, at about 6.30 p.m. accused persons are likely to arrive at a spot for the purpose of selling contraband articles to the public. Thereafter, he allegedly made note about the information in the Station House Dairy and after obtaining permission from the higher officers, conducted raid to the alleged spot along with staff and panchas and arrested two persons who revealed their names as Riyaz Khan and Kaleem.