SHAFASUDHEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.3 has preferred this petition under Sec. 439 of Cr.P.C. praying to enlarge him on regular bail in Cr.No.326/2022 registered at Whitefield police station for offences punishable under Ss. 8(c) and 22 (c) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) Brief facts of the prosecution case are that, complainant / police of Whitefield Police Station received a credible information on 9/11/2022 at about 2.45 p.m., that two persons are involved in trafficking MDMA near DTDC Express Limited Courier service. As such, the police went to the spot along with the panch witnesses and apprehended accused Nos.1 and 2 and recovered a total quantity of 88 gms of MDMA from them. The said accused confessed that they have kept 50 gms. of MDMA in the house of the petitioner situated at II floor, Samrudhi Nilaya, Sri Devi karumariyamma Temple road, Whitefield. On the same day raid was conducted in the said house wherein the petitioner was present and 50 gms of MDMA, a weighing machine and a mobile phone was seized. Petitioner was arrested and remanded to the Judicial custody.