DINESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Special Case No.80 of 2023 pending before the Court of VIII Additional District and Sessions Judge, Bengaluru Rural District, arising out of Crime No.127 of 2022 registered by Nelamangala Rural Police Station, Bengaluru Rural District for the offence under Sec. 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, NDPS Act) is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned Counsel for the parties.

(3.) It is the case of the prosecution that on 5/7/2022, the first informant had received credible information that two persons who had arrived in a motorcycle bearing registration No.KA-02-JW-7372 near Rashi Gate, Byadarahalli Village, Nelamangala Taluk, Bengaluru Rural District with a gunny bag were moving in a suspicious manner and therefore, the complainant along with his staff had raided the spot and apprehended two persons who revealed their names as Syed Imran and Dinesh Tenatos. From their possession, 29 kgs and 800 gms of ganja was seized and was subjected to panchanama. Thereafter, the apprehended accused and the seized ganja were brought to the police station and FIR in Crime No.127 of 2022 was registered by Nelamangala Rural Police Station. The apprehended accused were subsequently produced before the jurisdictional Court and remanded to judicial custody. Investigation in the case is complete and charge sheet has been filed against two persons. The petitioner is arrayed as accused No.2 in the charge-sheet. Bail application filed by the petitioner before the Trial Court in Special Case No.80 of 2023 was rejected on 8/12/2023 and therefore, he is before this Court.