MOHAMMED JARTHAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.29/2023 registered by Chickmagalur police station, Chikkamagaluru, for the offences punishable under Ss. 8(c) and 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985, is before this Court under Sec. 439 Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the basis of the credible information received by the complainant, who is Police Inspector attached to CEN, Crime police station, Chikmagalur, raid was conducted to the spot on 28/1/2023 where allegedly two persons were selling MDMA crystal to the public. When the complainant along with the staff and panchas went near the spot, one amongst the two person, who was present at the spot in a car ran away. The person who was apprehended at the spot, on enquiry revealed his name as Mohammed Zarthab. From his possession, MDMA crystal weighing 12 grams was seized and subjected to panchanama. Thereafter, apprehended person and seized contraband article were brought to the police station and FIR was registered in Crime No.29/2023 against the petitioner and another, who had ran away from the spot. Investigation in the case is completed and charge sheet has been filed. Petitioner's bail application filed before the Prl. District and Sessions Judge and Special Judge, Chikkamagaluru, in Crime No.29/2023 was rejected on 10/2/2023. Therefore, he is before this Court.