NISHAD KIZHAKKA NASSER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Cr.No.305/2023 registered by Banaswadi Police station, Bengaluru City for the offences punishable under Sec. 8(c), 22(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter for short referred to as 'N.D.P.S Act') is before this court under Sec. 439 of Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) FIR in Cr.No.305/2023 was registered by Banaswadi Police Station for the aforesaid offences against the petitioner on the basis of the report submitted by Sri. Nagarana Naidalagi, Sub-Inspector of police attached to Banaswadi Police Station, Bengaluru city on 28/6/2023. In his report, the informant has stated that he had received a credible information on 28/6/2023 at about 7.00 p.m. that a person was attempting to sale contraband article allegedly MDMA to the public near golden guest House lodge, 2nd cross Kammanahalli Main road, Bengaluru within the jurisdiction of Banasawadi Police Station.