ASHISH VARMA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., praying to enlarge the petitioner on bail in Crime No.381/2022 of Byadarahalli Police Station, registered for offences punishable under Ss. 20(b), 8(c), 22(C) , 23(c) of Narcotic Drugs and Psychotropic Substance Act, 1985 (for short ' NDPS 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.) A suo-moto complaint is lodged by the Police, wherein, it is stated that a credible information was received on 9/8/2022 at about 3.30 pm, that two persons are in possession of ganja and MDMA, intending to sell it to the public, near BBMP Park, Dwaraka Road, 1st Stage, BEL Layout, Bharatinagar. As such the Police along with panch witnesses went to the spot and apprehended the petitioner and another. Petitioner was in possession of 52 grams of MDMA and cash of Rs.1,000.00, which was received from selling the drug and accused No.2 was in possession of 1.050 grams of ganja and cash of Rs.700.00. It is stated that petitioner had purchased the drug from a Nigerian national and he was selling the same to the public, for Rs.2,000.00 per gram.